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 117] [Entire Act] State of Haryana - Subsection Section 117(2) in The Haryana Canal and Drainage Rules, 1976 (2)The court, if it thinks that further enquiry is necessary, may conduct such enquiry itself, and in such a case shall be deemed to be an officer with the power described in Section 57.
