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[Cites 0, Cited by 0] [Section 208A] [Entire Act]

State of Haryana - Subsection

Section 208A(5) in The Haryana Municipal Act, 1973

(5)No person shall remove such seal except-
(a)under an order made by the Executive Officer or the Secretary of the municipal council or the committee, as the case may be, under sub-section (2); or
(b)under an order of the appellate authority.]