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 13] [Entire Act] State of Haryana - Subsection Section 13(1) in Haryana Fire Service Act, 2009 (1)The Government may, by notification, require the owners or occupiers of the premises used for purposes, which in its opinion, are likely to cause risk of fire, to take such precautions as may be specified in such notification.
