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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(3) in The Karnataka Private Medical Establishments Act, 2007

(3)Every order made under sub-section (1) shall take effect,-
(a)where no appeal has been preferred against such order under section 17, immediately on the expiry of the period specified for such appeal; and
(b)where such appeal has been preferred and the same has been dismissed, from the date of order of such dismissal.