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 11] [Entire Act] State of Haryana - Subsection Section 11(2) in Haryana Fisheries Rules, 1996 (2)In the event of cancellation of the licence under sub-rule (1), the permits issued under sub-rule (2) of rule 7 shall be deemed to have been cancelled.
