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 33] [Entire Act] State of Uttar Pradesh - Subsection Section 33(2) in U.P. Clinical Establishments (Registration and Regulation) Rules, 2016 (2)The appeal against a public healthcare establishment shall be filed in form SGA and shall be sent to the State Council by registered post or in person.
