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(6) in The Haryana Homoeopathic Practitioners (General) Rules, 1975 (6)The Registrar shall conduct and have charge of the correspondence of the Council and shall issue all requisite notices in the manner laid down in these rules.
