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[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Haryana - Subsection

Section 122(11) in The Haryana Canal and Drainage Rules, 1976

(11)No mark shall be made on any record or paper inspected. The copying of document or portion of the records in pen and ink is strictly prohibited, but pencil notes from the record maybe made by the counsel.