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 2] [Section 21] [Entire Act] State of Haryana - Subsection Section 21(3) in The Haryana School Education Act, 1995 (3)The Director may give directions to the managing committee requiring it to rectify the defects or deficiencies at the time of inspection or otherwise, in the working of the school.
