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 263A] [Entire Act] State of Haryana - Subsection Section 263A(3) in Haryana Municipal Corporation Act, 1994 (3)No person shall remove such seal except-(a)Under an order made by the commissioner under sub-section (2);or(b)under an order of the appellate authority.
