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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(1) in Haryana Lifts and Escalators Act, 2008

(1)Every owner shall, within a period of one month after the completion of the erection of a lift or escalator, apply for registration for such lift or escalator, in such form and manner along with such fee as may be prescribed. The fee shall be non-refundable.