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] [Entire Act] State of Haryana - Section Section 35 in Haryana Fire Service Act, 2009 35. Levy of fire tax. (1)There may be levied a fire tax on lands and buildings which are situated in any area in which this Act is in force.(2)The fire tax shall be levied by notification at such rate, as may be specified by the Government.
