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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Haryana - Subsection

Section 67(1) in Haryana Municipal Corporation Act, 1994

(1)The Government may, by notification, constitute, in the prescribed manner, all or any of the categories of Corporation services:Provided that the Government shall appoint a Corporation Secretary for performing the duties assigned to him under this Act.