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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Haryana - Subsection

Section 33(2) in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014

(2)The State Authority for Clinical Establishment shall supply in such format, as may be prescribed, a copy of the register to the State Council and shall inform the State Council of all additions and other amendments made in such register on monthly basis.