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 45] [Entire Act] State of Haryana - Subsection Section 45(2) in Haryana Municipal Business Bye-laws 1981 (2)For computing the period of limitation prescribed for an appeal, the time spent for obtaining a copy of the order shall be excluded.
