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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(3) in Tamil Nadu Private Clinical Establishments (Regulation) Act, 1997

(3)The private clinical establishment shall report to the competent authority the action, if any, which is proposed to be taken or has been taken upon the results of such inspection or enquiry, Such report shall be furnished within such time as the competent authority may direct,