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(1) in The Punjab Fruit Nurseries Act, 1961 (1)undertake to employ only such varieties of the fruit plant as may be specified in the licence in respect of scion and rootstock, for propagation and sale;
