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 348] [Entire Act] State of Haryana - Subsection Section 348(2) in Haryana Municipal Corporation Act, 1994 (2)The licence so granted shall be valid for one year and may be renewed annually on payment of such fees as may be prescribed.
