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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Goa - Subsection

Section 30(4) in Goa Clinical Establishments (Registration and Regulation) Act, 2019

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