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 385] [Entire Act] State of Haryana - Subsection Section 385(c) in Haryana Municipal Corporation Act, 1994 (c)take, or withdraw from or compromise, proceedings under section 373 for the recovery of expenses or compensation claimed to be due to the Corporation;
