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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(2)(i) in Punjab Clinical Establishments (Registration and Regulation) Act, 2020

(i)every clinical establishment maintains a Public Grievance Redressal Mechanism for lodging of any complaint regarding treatment, improper billing, deficiency in service, attending staff's behaviour etc. and for timely assured redressal thereof;