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[Cites 0, Cited by 0] [Section 394] [Entire Act]

State of Haryana - Subsection

Section 394(1) in Haryana Municipal Corporation Act, 1994

(1)Any power to make bye-laws conferred by this Act is conferred subject to the conditions of the bye-laws being made after previous publication and their not taking effect until they have been approved by the Government and published in the Official Gazette.