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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(4) in Haryana Municipal (Sanitation and Public Health) Bye-laws, 1976

(4)On receiving a notice under clause (3), the person in charge of the library shall cause the book to the disinfected and returned to the library or shall cause it to be destroyed.