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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(4) in Kerala Clinical Establishments (Registration and Regulation) Act, 2018

(4)If it is found that provisional registration granted under sub-section (3) was given not in accordance with law, disciplinary proceedings may be initiated against the officer responsible for granting or not declining the registration within the said period.