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 12] [Entire Act] State of Haryana - Subsection Section 12(2) in Haryana Lifts and Escalators Act, 2008 (2)An appeal against an order under sub-section (1) shall lie to the Secretary to Government, Haryana, Power Department, whose decision shall be final.
