Section 3(1) in Tamil Nadu Private Clinical Establishments (Regulation) Act, 1997
(1)On or after the date of the commencement of this Act, no person shall carry on any private clinical establishment unless such private clinical establishment is duly registered, under this Act:Provided that every private clinical establishment in existence on the date of the commencement of this Act shall apply for registration within three months from that date:Provided further that every private clinical establishment in existence on the date of the commencement of this Act shall cease to carry on its business on the expiry of four months from that date unless such private clinical establishment has applied for registration and is so registered or till such application is disposed of whichever is earlier.
