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 15] [Entire Act] State of Haryana - Subsection Section 15(iii) in Haryana Urban Development Authority (Conduct of Meetings) Regulations, 1977 (iii)No person shall be entitled to object to the text of the minutes of any meeting unless he was present at the meeting to which they relate.
