Legal Document View

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
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(4) in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979

(4)The Secretary will have the authority to accept [the personal bond] [See Haryana Government Gazette, Extra. dated 16.12.1980, P. 1311.] and execute the agreement deed on behalf of the Governor of Haryana.