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 72] [Entire Act] State of Haryana - Subsection Section 72(2) in Haryana Municipal Corporation Act, 1994 (2)the Corporation Fund shall be held by the Corporation in trust for the purposes of this Act subject to the provisions herein contained.
