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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Kerala - Subsection

Section 27(2) in Kerala Clinical Establishments (Registration and Regulation) Act, 2018

(2)For the purpose of adjudging an offence or contravention under sub-section (1), and for imposing any monetary penalty, the Authority shall conduct an inquiry in the prescribed manner after giving the person concerned a reasonable opportunity of being heard.