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] [Entire Act] State of Haryana - Section Section 19 in Haryana Fire Service Act, 2009 19. Duration of license. - Every license granted under section 18 shall be valid for a period of one year or for such lesser period as may be specified in the licence and may be cancelled for reasons to be recorded in writing.
