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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Rajasthan - Subsection

Section 52(6) in Rajasthan Para-medical Council Regulations, 2014

(6)If Registrar is not satisfied with the inspection report or the institution has any disagreement with the inspection report, the Registrar may appoint third Inspector and such Inspector shall submit his inspection report within 15 days of his appointment. The Registrar may also inspect himself. The inspection report of Registrar or third Inspector shall be final. If third inspection is done on the request of the institution, the institution will have to pay fees specified in [Schedule-16] [Substituted 'Schedule-21' by Rajasthan Notification No. G.S.R. 78, dated 25.8.2015 (w.e.f. 5.12.2014).].