The Medical Termination of Pregnancy Rules, 2003
8. Review
(1) The owner of a place, who is aggrieved by an order made under rule 7, may make an application for review of the order to the Government within a period of sixty days from the date of such order:
Provided that the Government may condone any delay in case it is satisfied that applicant was prevented by sufficient cause to make application within time.
(2) The Government may, after giving the owner an opportunity of being heard, confirm, modify or reverse the order.
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