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 331] [Entire Act] State of Haryana - Subsection Section 331(3) in Haryana Municipal Corporation Act, 1994 (3)The Corporation shall fix a scale of fees to be paid in respect of premises licensed under sub-section (1) :[-] [Proviso omitted vide Haryana Act No. 11 of 1997.]
