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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Assam - Subsection

Section 27(1) in The Assam Health Establishments Act, 1993

(1)Subject to the previous sanction of the Government, the Health Authority shall from time to time, frame regulations consistent with the provisions of this Act and the rules for regulating its procedure and disposal of its business.