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 145] [Entire Act] State of Haryana - Subsection Section 145(2) in The Haryana Municipal Act, 1973 (2)The committee shall, if required by the State Government, erect an infectious diseases hospital of such type and dimensions as the State Government shall deem expedient.
