Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(19B) in The Haryana Municipal Act, 1973

(19B)[ "Private agencies" shall include private service providers like Airtel, Spice, Tata telecom, Reliance, Hutch and all private banks with Automatic Teller Machine (ATM), operators of television cable and National Stock Exchange (NSE) and the like;] [Added by Haryana Act No. 12 of 2006.]