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 203D] [Entire Act] State of Haryana - Subsection Section 203D(2) in The Haryana Municipal Act, 1973 (2)[ The licence so granted shall be valid for one year and may be renewed annually on payment of such fees as may be prescribed.] [Inserted vide Haryana Act No. 1 of 2001.]
