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 214] [Entire Act] State of Haryana - Subsection Section 214(2) in Haryana Municipal Corporation Act, 1994 (2)Every person who employs licensed plumber to execute any work, shall, when so required, furnish to the Commissioner the name of such plumber.
