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[Cites 0, Cited by 0] [Section 12A] [Entire Act]

State of Assam - Subsection

Section 12A(4) in The Assam Health Establishments Act, 1993

(4)After completion of the inspection or the enquiry as the case may be, the person or persons conducting the same shall submit a report before the Health Authority containing such materials in such form and in such manner as may be determined by regulations.