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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Haryana - Subsection

Section 37(5) in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014

(5)For the purpose of adjudging under sub-sections (3) and (4), the State Authority for Clinical Establishment shall hold an inquiry in the prescribed manner after giving the person concerned a reasonable opportunity of being heard for the purpose of imposing any fine.