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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(2) in The Haryana Medical Education Service Rules, 1988

(2)The authority competent to pass an order under clause (c) or clause (d) of sub-rule (i) of Rule 10 of the Haryana Civil Services (Punishment and Appeal) Rules, 1987 and appellate authority shall also be as specified in Appendix D to these rules.