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] [Section 35(4)] [Section 35] [Entire Act] State of Haryana - Subsection Section 35(4)(b) in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014 (b)where such appeal has been preferred and it has been dismissed then from the date of the order of such dismissal: