Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Haryana - Subsection Section 8(a) in Haryana Passenger Transport Scheme, 2003 (a)The State Government or State Transport Authority shall from time to time be entitled to issue suitable orders for coordinated operation of service in general public interest.
