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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Karnataka - Subsection

Section 21(1)(b) in The Karnataka Private Medical Establishments Act, 2007

(b)Make such examination of the premises of a Private Medical Establishment and of any register, record, equipment, article or document found therein and seize any document or record as he may deem necessary for the purpose of examination, analysis or investigation and retain them as long as he thinks it necessary to do so for such purpose, provided the authorised officer after seizing documents and records shall intimate the reason for such seizure to the Manager of the Private Medical Establishment as early as is practicable.