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[Cites 0, Cited by 0] [Section 245] [Entire Act]

State of Haryana - Subsection

Section 245(2) in Haryana Municipal Corporation Act, 1994

(2)No person shall destroy, remove, deface or in any way injure or alter such name or number or sub-number or put up or paint any name or number or sub-number different from that put up or painted by order of the Commissioner.