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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Haryana - Subsection

Section 21(3) in Haryana School Teachers Selection Board Act, 2011

(3)No order under sub-section (1) shall be called in question in any Court on the ground that no difficulty, as is referred to in sub-section (1), existed or was required to be removed.