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 14] [Entire Act] State of Haryana - Subsection Section 14(4) in Haryana Fire Service Act, 2009 (4)Any erector of pandal, who falsely declares that the specified fire prevention and fire safety measures in the pandal have been complied with, shall be deemed to have committed an offence punishable under section 31 of this Act.
