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 12C] [Entire Act] State of Assam - Subsection Section 12C(iii) in The Assam Health Establishments Act, 1993 (iii)all orders and decisions of the Health Authority shall be authenticated by the Secretary of the Health Authority and shall be issued or communicated by him.
