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[Cites 0, Cited by 4] [Entire Act]

Union of India - Section

Section 22 in The Clinical Establishments (Registration And Regulation) Act, 2010

22. Renewal of registration.—

The application for renewal of registration shall be made thirty days before the expiry of the validity of the certificate of provisional registration and, in case the applicationfor renewal is made after the expiry of the provisional registration, the authority shall allow renewal of registration on payment of such enhanced fees, as may be prescribed.