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[Cites 0, Cited by 0] [Section 232(1)] [Section 232] [Entire Act]

State of Haryana - Subsection

Section 232(1)(b) in Haryana Municipal Corporation Act, 1994

(b)require the offender to appear before the Commissioner whether personally or by a duly authorised agent on such day and at such time and place as may be specified in the notice and show cause as aforesaid.