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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Haryana - Subsection

Section 41(1) in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014

(1)No court shall take cognizance of an offence under this Act except on a complaint made by the State Authority for Clinical Establishment or an officer authorized in this behalf by the State Authority for Clinical Establishment, as the case may be.