Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Haryana - Subsection

Section 39(1) in The Haryana Municipal Act, 1973

(1)Nothing contained in the Punjab Public Service Commission (Additional Functions) Act, 1955, shall be deemed to apply to, or to require consultation with the Haryana Public Service Commission in respect of, first appointments to the Service by way of integration.