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 95] [Entire Act] State of Haryana - Subsection Section 95(2) in The Haryana Municipal Act, 1973 (2)An application made under sub-section (1) shall be in writing and shall be signed by the President, a Vice-President or the Secretary of the committee, but it shall not be necessary to present it in person.
