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[Cites 0, Cited by 0] [Section 303] [Entire Act]

State of Haryana - Subsection

Section 303(2) in Haryana Municipal Corporation Act, 1994

(2)The Corporation may by resolution direct that on or from such date as may be specified in the resolution, the provisions of this section shall apply in the case of any specified class of persons employed by the Corporation whose functions are intimately concerned with public health or safety.