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[Cites 0, Cited by 0] [Section 221] [Entire Act]

State of Haryana - Subsection

Section 221(2) in Haryana Municipal Corporation Act, 1994

(2)Notices of such prohibition as are imposed under sub-section (1) shall be posted in conspicuous places at or near both ends of public streets or portions thereof to which they relate, unless such prohibition applied generally to all public streets.