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 3] [Entire Act] State of Haryana - Subsection Section 3(3) in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014 (3)The nominated members shall hold office for a term of three years and shall be eligible for re-nomination for one more term of three years.
