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 212] [Entire Act] State of Haryana - Subsection Section 212(b) in The Haryana Municipal Act, 1973 (b)regulate the hours and manner of transport within the municipality of any specified articles of food or drinks, and prescribe the route by which such articles shall be carried;
