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 3] [Entire Act] State of Odisha - Subsection Section 3(8) in The Orissa Clinical Establishments (Control and Regulation) Rules, 1994 (8)The order of refusal to grant a certificate of registration shall be communicated to the applicant by registered post with acknowledgement due.
