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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(3) in The State Mental Health Rules, 1990

(3)Every order refusing to renew the licence under the proviso to sub-section (5) of section 9 shall be communicated to the applicant by sending a copy of the order by registered post to the address given in the application for renewal.