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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Assam - Subsection

Section 14(2)(e) in The Assam Health Establishments Act, 1993

(e)on receipt of the report of the Inspecting Officer, the Government may take such action against the health establishment or persons concerned as may be required under this Act or any other law for the time being in force or direct the Health Authority to take such action as may be required under this Act.