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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Haryana - Subsection

Section 35(3) in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014

(3)The State Authority for Clinical Establishment shall on a complaint or otherwise or in the cases referred to in sub-section (2), if satisfied, may cancel the registration after giving an opportunity of hearing to the concerned clinical establishment.