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] [Entire Act] State of Haryana - Section Section 3 in Haryana Government Electrical Undertakings (Dues Recovery) Rules, 1972 3. Form of the bill. Section 3(1). - The Bill under sub-section (1) of section 3 of the Act shall be in Form A-1 or A-2, as the case may be.
