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(7)] [Section 3] [Entire Act] State of Haryana - Subsection Section 3(7)(d) in Haryana Municipal (Registration and Proper Control of Dogs) Bye-laws 2005 (d)No damages shall be payable in respect of dog destroyed or otherwise disposed of under sub-clause (a) or (c).