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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Punjab - Subsection

Section 39(4) in Punjab Clinical Establishments (Registration and Regulation) Act, 2020

(4)The Punjab State Council on behalf of the State Government shall supply to the Central Government, a copy of the Punjab State Master Register and inform the Central Government of all additions to and other amendments in the said register, for a particular month by the 15thday of the following month.