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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(e) in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014

(e)has, in the opinion of the State Government, such financial or other interest in the State Council, as is likely to prejudicially affect in discharge of his functions as a member.