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] [Entire Act] State of Haryana - Section Section 38 in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014 38. Authority to impose fine. - Save as otherwise provided, the State Authority for Clinical Establishment shall be the competent authority to impose the fine.
