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 2] [Entire Act] State of Haryana - Subsection Section 2(xxiii) in Faridabad Complex Administration Building Rules, 1989 (xxiii)"garage" means a building or portion thereof used or intended to be used for shelter, storage or parking of a wheeled vehicle;
