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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Assam - Subsection

Section 14(2)(d) in The Assam Health Establishments Act, 1993

(d)enter any health establishment and, with the assistance of a police officer not below the rank of Sub- Inspector, seize any document, equipment or other materials which such establishment is not authorised to keep or maintain under this Act or rules or regulations or under any law for the time being in force, in accordance with such procedure as may be prescribed ;