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 5] [Entire Act] State of Haryana - Subsection Section 5(5) in Haryana Civil Services (Punishment and Appeal) Rules, 2016 (5)An order of suspension made or deemed to have been made under this rule shall continue to remain in force until it is modified or revoked by the competent authority.
