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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Haryana - Subsection

Section 32(2) in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014

(2)The District Authority for Clinical Establishment shall supply to the State Authority for Clinical Establishment a copy of every entry including all additions and amendment made in the register during the preceeding month by seventh day of the following month to ensure that the register is updated with the registers maintained by the State Authority for Clinical Establishment.