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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Kerala - Subsection

Section 36(2) in Kerala Clinical Establishments (Registration and Regulation) Act, 2018

(2)Notwithstanding anything contained in this Act, the Council shall have the power to give direction to the Authority to review any decision and proceeding or order passed, including the imposition of penalty, by the Authority under this Act either suo motu or on any complaint and to summon any person concerned or document, in this behalf.