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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(1)(b) in The Haryana Right to Service Act, 2014

(b)take suo moto notice of failure to deliver service in accordance with this Act and refer such cases for decision to the First Grievance Redressal Authority or the Second Grievance Redressal Authority or pass such order, as may be appropriate;