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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Kerala - Subsection

Section 37(2) in Kerala Clinical Establishments (Registration and Regulation) Act, 2018

(2)Any officer or assessor carrying out an inspection of any clinical establishment shall file a report, with his findings within 48 hours of the conclusion of inspection, with the Authority authorised for inspection. In case additional information have been sought for he shall file a preliminary report within 48 hours and file the final report within 48 hours after such information has been furnished to him.