Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Haryana - Subsection

Section 40(3) in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014

(3)Any person aggrieved by an order of the State Authority for Clinical Establishment refusing to grant or renew a certificate of permanent registration or cancellation of a certificate of provisional or permanent registration or closure of a clinical establishment may prefer an appeal to the Appellate Authority for Clinical Establishment.