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 28] [Entire Act] State of Haryana - Subsection Section 28(iii) in Haryana Municipal Drainage and Sanitation Bye-laws, 1977 (iii)no trap of the kind known as a bell trap, a dip trap or D trap nor any non self cleansing trap shall be constructed or fixed in or in connection with the urinal;
