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 7] [Entire Act] State of Haryana - Subsection Section 7(4) in Haryana Essential Services Maintenance Act, 1974 (4)[ The offences under this Act shall be cognizable and non-bailable.] [Sub-section (4) substituted by Haryana Act No. 12 of 1981.]
