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

State of Kerala - Subsection

Section 37(4) in Kerala Clinical Establishments (Registration and Regulation) Act, 2018

(4)The Council or the Authority, as the case may be, shall communicate to the clinical establishment the views of the Council or the Authority with reference to the results of such inspection or inquiry and may, after ascertaining the opinion of the clinical establishment thereon, direct that clinical establishment as to the action to be taken.