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 3] [Entire Act] State of Haryana - Subsection Section 3(2) in Faridabad Complex (Regulation and Development) Act, 1971 (2)The said Administration shall be a body corporate having perpetual succession and a common seal, and shall by the said name sue and be used.
