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State of Haryana - Section

Section 21 in The Haryana Kisan Kalyan Pradhikaran Act, 2018

21. Annual grants, loans and advances.

- The Government may make to the Pradhikaran grants, loans or advances of such sums of money annually, as the Government may deem necessary and all grants, loans or advances so made shall be on such terms and conditions, as the Government may determine.