Legal Document View

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

State of Haryana - Subsection

Section 14(4) in The Haryana Sports Council Act, 2016

(4)The State Sports Council may, after giving reasonable notice to the District Sports Council and after hearing its objections, if any, suspend, cancel or modify any resolution passed by the District Sports Council.