Section 34(2) in Kerala Clinical Establishments (Registration and Regulation) Act, 2018
(2)Any person, aggrieved by an order of the Authority refusing to grant or renew a certificate of registration or cancelling or revising a certificate of registration or under sub-section (1) of section 27 and sub-section (1) of section 28 and section 29 may prefer an appeal to the Appellate Authority in the manner as may be prescribed within forty five days of such a decision.
