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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(2) in Tamil Nadu Private Clinical Establishments (Regulation) Act, 1997

(2)If, after the enquiry and after giving an opportunity to the applicant of being heard, the competent authority is satisfies that the applicant has not complied with the requirements of this Act and the rules made thereunder, it shall, or reasons to be recorded in writing, reject the application or registration.