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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Assam - Subsection

Section 12(1) in The Assam Health Establishments Act, 1993

(1)The Health Authority may, suo moto or on complaint for any breach of the provisions of the Act, the rules or the regulations by any health establishment, issue notice to it to show cause within fifteen days as to why its registration and licence should not be suspended or cancelled for the reasons mentioned in the notice.