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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Punjab - Subsection

Section 32(2) in Punjab Clinical Establishments (Registration and Regulation) Act, 2020

(2)Every order made under sub-section (1) shall take immediate effect:Provided that the concerned registration authority, after issuance of prohibition order shall take such steps, to restrain immediately the clinical establishment from carrying on health care related services, as may be prescribed.