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 35] [Entire Act]

State of Haryana - Subsection

Section 35(2) in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014

(2)If after giving a reasonable opportunity to the clinical establishment, the District Authority for Clinical Establishment is satisfied that there has been a breach of any of the provisions of this Act or the rules made thereunder, it may recommend cancellation of its registration to the State Authority for Clinical Establishment.