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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Kerala - Subsection

Section 25(1)(b) in Kerala Clinical Establishments (Registration and Regulation) Act, 2018

(b)the clinical establishment has knowingly or negligently carried out an act that is harmful to the health of the person seeking care from the clinical establishment, it may issue notice to the clinical establishment to show cause why its registration should not be cancelled for the reasons to be mentioned in the notice.