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 19] [Entire Act] State of Haryana - Subsection Section 19(2) in Faridabad Complex (Regulation and Development) Act, 1971 (2)The Administration may, invest any portion of its Funds in such securities or in such other manner as may be prescribed with the approval of the State Government.
