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The Clinical Establishments (Registration and Regulation) Act, 2010

29. Allowing or disallowing of registration. –

The authority shall pass an order immediately after the expiry of the prescribed period and within the next thirty days thereafter either-

a.      allowing the application for permanent registration; or

b.     disallowing the application: Provided that the authority shall record its reasons, if it disallows an application, for permanent registration.



Clinical Establishments (Registration and Regulation) Act, 2010 Back




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