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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(4) in The Haryana Clinical Establishments (Registration and Regulation) Rules, 2018

(4)The Chairman may convene an urgent meeting for consideration of any matter which in his opinion requires immediate and urgent attention by the State Council. Such meeting may be called through electronic mail or telephonic message.