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 72(1)] [Section 72] [Entire Act] State of Haryana - Subsection Section 72(1)(h) in Haryana Municipal Corporation Act, 1994 (h)all interest and profits arising from any investment of, or from any transactions in connection with, any money belonging to the Corporation including loans and advances under this Act;