The Clinical Establishments (Registration and Regulation) Act, 2010
11. Registration for clinical establishments. –
No person shall run a clinical establishment unless it has been duly registered in accordance with the provisions of this Act.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
The Clinical Establishments (Registration and Regulation) Act, 2010 11. Registration for clinical establishments. – No person shall run a clinical establishment unless it has been duly registered in accordance with the provisions of this Act. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
