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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Karnataka - Subsection

Section 21(2) in The Karnataka Private Medical Establishments Act, 2007

(2)The authorised officer shall make a report to the Registration Authority regarding the result of the inspection, searches and seizure made by him under sub-section (1), and the Registration Authority shall take necessary action on the said report under this Act.