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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Haryana - Subsection

Section 34(5) in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014

(5)Where the clinical establishment does not, within a reasonable time, take action to the satisfaction of the concerned authority, it may, after considering any explanation furnished or representation made by the clinical establishment, issue such directions and the clinical establishment shall comply with such directions, within such time as indicated therein.