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[Cites 0, Cited by 0] [Section 214] [Entire Act]

State of Haryana - Subsection

Section 214(8) in Haryana Municipal Corporation Act, 1994

(8)No licensed plumber shall contravene any of the bye-laws made under this section or execute carelessly or negligently any work under this Act or make use of bad materials, appliances or fittings.