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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(2) in The Haryana Clinical Establishments (Registration and Regulation) Rules, 2018

(2)After receipt of the appeal, the State Council shall fix the time and date for hearing and inform the same to the appellant and other concerned by a registered letter/email/any other means giving at least fifteen days time before hearing of the case.