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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(4) in Tamil Nadu Private Clinical Establishments (Regulation) Act, 1997

(4)Where the private clinical establishment does not, within a reasonable time take action to the satisfaction of the competent authority that authority may, after considering any explanation furnished or representation made by the private clinical establishment, issue such directions as that authority deems fit and the private clinical establishment shall comply with such directions.