Legal Document View

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
[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(19) in The Punjab Industrial Housing Rules, 1956

(19)The Labour Commissioner, Haryana/the Executive Engineer, with such assistance, if any, as he thinks fit shall be at liberty to enter the house for purposes of administering or carrying out the provisions of the Punjab Industrial Housing Act.