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 20(4)] [Section 20] [Entire Act] State of Haryana - Subsection Section 20(4)(ii) in Haryana Fire Service Act, 2009 (ii)the conditions imposed, if any, by the local authority at the time of the sanction of the plan of the said building or premises; and