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 10A] [Entire Act] State of Haryana - Subsection Section 10A(b) in Haryana Municipal Election Expenditure (Maintenance and Submission of Accounts) Order, 2006 (b)has no good reason or justification for the failure;
