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

State of Haryana - Subsection

Section 34(4) in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014

(4)The clinical establishment shall report to the concerned authority regarding the action, if any, which is proposed to be taken or has been taken in pursuance to the results of such inspection or inquiry and such report, shall be furnished within such time, as the concerned authority may direct.