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 23] [Entire Act] State of Haryana - Subsection Section 23(1) in Haryana Fire Service Act, 2009 (1)The competent authority shall, in the event of non-compliance of any notice issued under section 20 or section 21, take such steps, as may be necessary for the compliance of such notice.
