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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Haryana - Subsection

Section 40(2) in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014

(2)Any person aggrieved by an order under sub-section (1) passed by the State Authority for Clinical Establishment may file an appeal to the Appellate Authority for Clinical Establishments.