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 200] [Entire Act] State of Haryana - Subsection Section 200(s) in The Haryana Municipal Act, 1973 (s)prohibit the storage of more than a fixed maximum quantity of any explosive, petroleum, spirit, naptha, or other inflammable material in any building not registered or licensed under Section 128;
