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State of Gujarat - Section

Section 29 in The Gujarat Clinical Establishments (Registration and Regulation) Act, 2021

29. Power to enter.

The Authority or an officer authorised by it may, if there is any reason to suspect that anyone is carrying on a clinical establishment without registration, enter and search in the manner prescribed, at any reasonable time and the clinical establishment, shall offer reasonable facilities for inspection or inquiry and be entitled to be represented thereat.