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 28] [Entire Act] State of Haryana - Subsection Section 28(4) in Faridabad Complex Administration Building Rules, 1989 (4)Any room which is separated only by an open verandah from the courtyard, shall for the purpose of these rules deemed to abut on such courtyard.
