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] [Entire Act] State of Haryana - Section Section 6A in The Haryana Prevention of Defacement of Property Act, 1989 6A. [Power of Government to make rules. [Inserted by Haryana Act No. 10 of 1996.] - The Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.]
