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 1] [Section 13B] [Entire Act] State of Haryana - Subsection Section 13B(1) in The Haryana Municipal Act, 1973 (1)No person shall be an [elected president or member] of Committee, member of Legislative Assembly of the State or member of Parliament simultaneously.
