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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Haryana - Subsection

Section 34(3) in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014

(3)The State Authority for Clinical Establishment or the concerned District Authority for Clinical Establishment shall communicate to the clinical establishment its views with reference to the outcome of such inspection or inquiry and may, after obtaining the opinion of the clinical establishment thereon, advise the clinical establishment on the action to be taken.