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 132] [Entire Act] State of Haryana - Subsection Section 132(2) in The Haryana Municipal Act, 1973 (2)The committee may, by notice, require any person employing more than twenty workmen or labourers to provide such latrines, and urinals as it may think fit and to cause the same to be kept in proper order and to be daily cleaned.
