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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Haryana - Subsection

Section 22(2) in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014

(2)The clinical establishment with indoor facility shall provide within the available staff and facilities, such medical examination and treatment/First-Aid as per best available resources and as per the standards prescribed for said clinical establishment, as may be required for the emergency medical condition of any individual who comes or is brought to such a clinical establishment to stabilize such person.