Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(b) in Haryana Government Electrical Undertakings (Dues Recovery) Rules, 1972

(b)'Collector' means the Collector of the District or any other person so appointed, whether by virtue of office or otherwise, by the State Government by notification in the Official Gazette, to perform the functions of the Collector under the Act, in and for such areas, as may be specified in the notification;