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[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of Haryana - Subsection

Section 103(1) in The Haryana Municipal Act, 1973

(1)Every member of a police force under this Act shall give immediate information to the committee of any offence committed against this Act or the rules or bye-laws, and shall be bound to assist all members and employees of the committee in the exercise of their lawful authority.