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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(2)(h) in Punjab Clinical Establishments (Registration and Regulation) Act, 2020

(h)a report is submitted to the concerned authority immediately in case a person, who has been received in or accommodated or both in the clinical establishment, is found to be suffering from any such infectious or dangerous disease or other condition, as may have been notified by the State Government, especially those covered under the Epidemic Diseases Act, 1897;