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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Karnataka - Subsection

Section 21(1)(a) in The Karnataka Private Medical Establishments Act, 2007

(a)enter, at all reasonable times, and with such assistants if any, being persons in the service of the State Government as he thinks fit, any place which is, or which he has reason to believe is being used as a Private Medical Establishment.