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 19] [Entire Act] State of Haryana - Subsection Section 19(3) in The Haryana Board of School Education Act, 1969 (3)The State Government shall communicate either its sanction or refusal to a draft regulation submitted by the Board, or suggest modifications therein.
