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 115] [Entire Act] State of Haryana - Subsection Section 115(2) in The Haryana Municipal Act, 1973 (2)The committee may fix, by notice, places at which articles of clothing, bedding or other articles which have been exposed to infection shall be washed and, no person shall wash any such article at any place not so fixed.Burial and Burning Places
