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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(1) in The Haryana Clinical Establishments (Registration and Regulation) Rules, 2018

(1)Entry and search of the clinical establishment shall be done by the authority or team duly authorized by it or subject to such general or special orders as may be made by the authority. The team shall include the Civil Surgeon and President/ representative of the district Indian Medical Association.