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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Haryana - Subsection

Section 34(2) in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014

(2)The State Authority for Clinical Establishment or the concerned District Authority for Clinical Establishment or an officer duly authorized by it shall give forty-eight hours notice prior to inspection of the registered clinical establishment. The inspection shall be carried out during the office hours.