Section 35(4) in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014
(4)Every order made under sub-section (3) shall take effect-(a)where no appeal has been preferred against such order then immediately on the expiry of the period prescribed for such appeal; and(b)where such appeal has been preferred and it has been dismissed then from the date of the order of such dismissal:Provided that the State Authority for Clinical Establishment, after cancellation of the registration for reasons to be recorded in writing, may immediately restrain the clinical establishment to continue as such, if there is an imminent danger to the health and safety of patients.
