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 40] [Entire Act] State of Haryana - Subsection Section 40(4) in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014 (4)Every appeal under sub-sections (1), (2) or (3) shall be made within such period, in such form and accompanied by such fee, as may be prescribed.
