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 96] [Entire Act] State of Haryana - Subsection Section 96(2) in The Haryana Canal and Drainage Rules, 1976 (2)Every such summons, notice, order, requisition or proclomating shall be drawn up in writing and dated and signed by the officer having authority to issue or make the same.
