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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(1)(c) in Haryana Civil Services (Punishment and Appeal) Rules, 2016

(c)in the opinion of the authority aforesaid, he has engaged himself in activities prejudicial to the interest of the security of the State: