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(6)] [Section 31] [Entire Act] State of Uttar Pradesh - Subsection Section 31(6)(a) in U.P. Clinical Establishments (Registration and Regulation) Rules, 2016 (a)where no appeal has been preferred against such order immediately on the expiry of the period prescribed for such appeal; and