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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(3) in The Karnataka Private Medical Establishments Act, 2007

(3)Every order made under sub-section (1) shall contain a direction that the inpatients of such unregistered Private Medical Establishment shall be transferred to such other Private Medical Establishment as may be specified in that order and it shall also contain such other provisions as to the care and custody of such inpatients pending such transfer.