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 14] [Entire Act] State of Haryana - Subsection Section 14(5) in The Haryana Clinical Establishments (Registration and Regulation) Rules, 2018 (5)If the State Council considers that an interim order is necessary in the matter, it may pass such order, pending final disposal of the appeal.
