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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(6) in The Haryana Clinical Establishments (Registration and Regulation) Rules, 2018

(6)The State Council shall have the authority to stay the operation of the order of the district authority till such time, as it deems necessary. The decisions of State Council shall be final and binding.