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 2] [Entire Act] State of Haryana - Subsection Section 2(f) in Haryana Fire Service Act, 2009 (f)"erector of pandal" means a person or an association of persons, whether corporate or otherwise, who erects or makes a pandal or any structure of occupation of people on a regular or temporary basis;
