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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Kerala - Subsection

Section 14(2) in Kerala Clinical Establishments (Registration and Regulation) Act, 2018

(2)Notwithstanding anything contained in sub-section (1), for the purposes of provisional registration of clinical establishments under sub-section (1) of section 17, the Vice-Chairperson of the Authority shall exercise the powers of the Authority in such manner as may be prescribed.