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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Haryana - Subsection

Section 40(1) in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014

(1)Any person aggrieved by an order of the District Authority for Clinical Establishment refusing to grant or renew a provisional registration certificate may prefer an appeal to the State Authority for Clinical Establishments.