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

State of Tamilnadu - Subsection

Section 14(3) in Tamil Nadu Clinical Establishments (Regulations) Rules, 2018

(3)The Director of Medical and Rural Health Services may within sixty days from the date of receipt of such appeal, after giving a reasonable opportunity of being heard, pass such order, as he deems fit.