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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Goa - Subsection

Section 29(1)(c) in Goa Clinical Establishments (Registration and Regulation) Act, 2019

(c)the person entrusted with the management of the clinical establishment has been imposed penalty thrice as provided in section 38 of this Act; it may issue a notice to the clinical establishment to show cause within thirty days time as to why it’s registration under this Act should not be cancelled for the reasons to be mentioned in the notice.