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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Assam - Subsection

Section 10(iii) in The Assam Health Establishments Act, 1993

(iii)starting of or operating any new Department by any health establishment without permission and without an endorsement to that effect in the licence from the Health Authority shall be illegal and for such unauthorised activities the erring health establishment or any person responsible, as the case may be, shall be liable to all or any actions under the provisions of this Act.