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 3] [Entire Act] State of Haryana - Subsection Section 3(d) in The Punjab Industrial Housing Rules, 1956 (d)to issue notices to the employers of the tenants to deduct the rent of the houses from the salary or wages payable to such tenants;
