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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(1) in The Haryana Clinical Establishments (Registration and Regulation) Rules, 2018

(1)Any person or clinical establishment, aggrieved by the decision of the authority may file an appeal as per Annexure 11 to the State Council within three months from the date of decision alongwith a fee of five thousand rupees.