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 24(2)] [Section 24] [Entire Act] State of Haryana - Subsection Section 24(2)(f) in The Haryana School Education Act, 1995 (f)the manner in which, and the authority to which, any appeal against the refusal, withdrawal or recognition shall be made;