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 29] [Entire Act] State of Haryana - Subsection Section 29(1) in Haryana Fire Service Act, 2009 (1)If any owner or occupier fails to appoint, under section 11, Fire Safety Officer within sixty days of his liability to do so, he shall be deemed to be in default.
