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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(2)(g) in Haryana Municipal Corporation Act, 1994

(g)if he is a licensed architect, draftsman, engineer, plumber, surveyor or town planner or is a Partner of a firm of which any such licensed person is also a Partner;