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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Himachal Pradesh - Subsection

Section 9(2) in Himachal Pradesh Private Medical Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006

(2)Before taking any action under any action under sub-section (1), a reasonable opportunity of being heard shall be provided to such institution by the State Government.