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 144] [Entire Act] State of Haryana - Subsection Section 144(c) in The Haryana Municipal Act, 1973 (c)being the person incharge of, or in attendance on, any person suffering from any such disease in such dwelling and being cognizant of the existence of the disease therein;
