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 19] [Entire Act] State of Haryana - Subsection Section 19(6) in The Gurugram Metropolitan Development Authority Act, 2017 (6)The concurrence or the recommendations alongwith reasons thereof referred to in sub-section (5), shall be placed on the website of the Authority.
