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 8] [Entire Act] State of Haryana - Subsection Section 8(2) in Haryana Fire Service Act, 2009 (2)Any damages done to any premises or property, on the occurrence of fire, by members of Service in the due discharge of their duties shall be deemed to be a damage by fire within the meaning of any policy of insurance against fire.
