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 108] [Entire Act] State of Haryana - Subsection Section 108(3) in The Haryana Municipal Act, 1973 (3)When required by the Health Officer, the committee shall arrange for the examination of water supplied for human consumption for the purpose of determining whether the water is wholesome.
