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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(3) in Kerala Clinical Establishments (Registration and Regulation) Act, 2018

(3)Any dispute as to whether an establishment is a clinical establishment or not shall be referred to the State Council and the State Council, after giving the interested parties a reasonable opportunity to adduce evidence and of being heard, decide such disputes.