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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tripura - Subsection

Section 8(2) in The Tripura Clinical Establishments Act, 1976

(2)If the supervising authority after giving the applicant or the person registered an opportunity of showing cause as aforesaid, decides to refuse the application for registration or to cancel the registration, as the case may be, it shall make an order to that effect and shall send a copy of the order by registered post to the applicant or the person registered.