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 59] [Entire Act] State of Haryana - Subsection Section 59(iv) in Faridabad Complex Administration Building Rules, 1989 (iv)no part of the urinal apparatus, other than the flushing apparatus shall be directly connected with a supply or distributing pipe;
