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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Gujarat - Subsection

Section 28(2) in The Gujarat Clinical Establishments (Registration and Regulation) Act, 2021

(2)The Authority shall communicate its views to the clinical establishment with reference to the results of such inspection or inquiry and may, after ascertaining the opinion of the clinical establishment thereon, advise that establishment upon the action to be taken.