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State of Assam - Section

Section 12B in The Assam Health Establishments Act, 1993

12B. Power to summon persons and production of documents.

- The Health Authority may, at any time, call for any records or documents or any other information in respect of any heath establishment and/or require any person or persons in charge or responsible to it to appear personally before it to answer on any matter which may be necessary for carrying out of purpose of this Act and for this purpose issue such notices and follow such procedures as may be determined by regulations.