Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Haryana - Subsection

Section 30(1) in Haryana Fire Service Act, 2009

(1)Whoever fails to obtain a license or fails to comply with any of the conditions specified in the license, shall be served a show cause notice requiring him to obtain a license or comply with any of the conditions specified in the license, as the case may be, within such period, as may be prescribed.