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[Cites 0, Cited by 0] [Section 384] [Entire Act]

State of Haryana - Subsection

Section 384(3) in Haryana Municipal Corporation Act, 1994

(3)It shall be the duty of all police officers to give immediate information to the Commissioner or any other appropriate Corporation Officer, of the commission of or the attempt, to commit any offence against this Act or any rules, regulation or bye-law made thereunder and to assist all Corporation Officers and other Corporation employees in the exercise of their lawful authority.