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 23] [Entire Act] State of Haryana - Subsection Section 23(3) in Haryana Municipal Business Bye-laws 1981 (3)If any sub-committee fails to hold a meeting for a period of two months, the papers that should have come before it, shall be put directly before the committee.
