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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Punjab - Subsection

Section 34(1) in Punjab Clinical Establishments (Registration and Regulation) Act, 2020

(1)With effect from such date as the State Government may, by notification appoint in this behalf, there shall be established for the purposes of this Act, the Punjab State Appellate Authority to be called the Punjab State Appellate Authority for Clinical Establishments.