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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Chattisgarh - Subsection

Section 13(C) in Chhattisgarh State Upacharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Adhiniyam, 2010

(C)The Appellate Authority/Committee on receipt of such a complaint shall proceed to examine it and after giving both the parties, a reasonable opportunity of being heard, shall submit its findings also with recommendations to the Director of Health Services, Government of Chhattisgarh.