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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Gujarat - Subsection

Section 28(4) in The Gujarat Clinical Establishments (Registration and Regulation) Act, 2021

(4)Where the clinical establishment does not, within a reasonable time, take action to the satisfaction of the Authority, it may, after considering any explanation furnished or representation made by the clinical establishment, issue such directions within such time as indicated in the direction, as that Authority deems fit, and the clinical establishment shall comply with such directions.