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 50] [Entire Act] State of Haryana - Subsection Section 50(1) in Haryana Fire Service Act, 2009 (1)One the appointed day, all the assets and liabilities appertaining to the Service, maintained by all local authorities shall stand transferred to and vest in the Government.
