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 37] [Entire Act] State of Haryana - Subsection Section 37(1) in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014 (1)The State Government may prescribe such contraventions and fine thereof, not exceeding five lac rupees, for which no fine has been provided in the Act.
