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 37] [Entire Act] State of Haryana - Subsection Section 37(2) in Haryana Municipal Business Bye-laws 1981 (2)The common seal shall be affixed on all contracts, deeds, conveyances, leases, licences and all notices issued under the Act and the rules and bye-laws made thereunder.
