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 37] [Entire Act] State of Haryana - Subsection Section 37(1) in Haryana Municipal Business Bye-laws 1981 (1)The common seal of the committee shall remain in the custody of the [Executive Officer or Secretary.] [Substituted for the words 'Chief Executive Officer' vide Notification 21.4.1995.]
