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 18] [Entire Act] State of Haryana - Subsection Section 18(2) in Haryana Fire Service Act, 2009 (2)Against every order of the competent authority refusing to grant a license, an appeal shall lie to the Director within a period of 30 days from the date of the receipt of the order.
