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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Chattisgarh - Subsection

Section 18(6) in Chhattisgarh State Upcharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Niyam, 2013

(6)The complaints received in respect to the Chhattisgarh State Upcharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Niyam, 2013, shall be examined through a Committee formed by the Supervisory Authority of the concerned District. The Chairpersons of such committee shall be of a rank higher or equivalent to a Deputy Collector and shall include a specialist doctor of the concerned discipline.