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 32] [Entire Act] State of Haryana - Subsection Section 32(2) in Haryana Municipal Corporation Act, 1994 (2)Any person who contravenes the provisions of any rule framed under this section shall be punishable with fine which may extend to one thousand rupees.
