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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Karnataka - Subsection

Section 24(6) in THE KARNATAKA GOOD SAMARITAN AND MEDICAL PROFESSIONAL (PROTECTION AND REGULATION DURING EMERGENCY SITUATIONS) ACT, 2016

(6)The Government may after perusal of the report of the auditor, and other documentssubmitted to it, as in sub-section (5), give such directions as it thinks fit to the appropriate authority