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 22] [Entire Act] State of Haryana - Subsection Section 22(2) in Haryana Fire Service Act, 2009 (2)If an order made by the Director under sub-section (1) is not complied with, he may direct any police officer having jurisdiction in the area to remove such person from the building or premises and such officer shall comply with such directions.
