Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act] State of Karnataka - Subsection Section 15(3)(a) in The Karnataka Private Medical Establishments Act, 2007 (a)where no appeal has been preferred against such order under section 17, immediately on the expiry of the period specified for such appeal; and