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 31] [Entire Act] State of Punjab - Subsection Section 31(a) in Punjab Clinical Establishments (Registration and Regulation) Act, 2020 (a)state the grounds for believing that the clinical establishment has failed to comply with any provision of this Act or the rules made thereunder;
