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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Gujarat - Subsection

Section 28(3) in The Gujarat Clinical Establishments (Registration and Regulation) Act, 2021

(3)The clinical establishment shall report to the Authority, the action, if any, which is proposed to be taken or has been taken upon the results of such inspection or inquiry and such report shall be furnished within such time, as the authority may direct.