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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(1) in Haryana Lifts and Escalators Act, 2008

(1)Notwithstanding anything contained in section 4, every owner who has installed a lift or an escalator in premises before the date of the commencement of this Act shall, within a period of two months from such commencement, apply for a registration of such lift or escalator.