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[Cites 0, Cited by 0] [Section 214(7)] [Section 214] [Entire Act]

State of Haryana - Subsection

Section 214(7)(c) in Haryana Municipal Corporation Act, 1994

(c)the hearing and disposal of complaints made by the owners or occupiers of premises with regard to the quality of work done, material used, delay in execution of work, and the charges made, by a licensed plumber.