Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act] State of Odisha - Subsection Section 11(3)(a) in The Orissa Clinical Establishments (Control and Regulation) Act, 1990 (a)for the purpose of inquiry into any complaint made by or on behalf of such patient as to the treatment and care; or