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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Assam - Subsection

Section 26(2)(f) in The Assam Health Establishments Act, 1993

(f)the form and manner in which and the period within which an aggrieved person can appeal against the refusal to grant licence or renewal of licence or the fee payable in respect of thereof under section 13;