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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Telangana - Subsection

Section 7(3)(b) in Telangana Allopathic Private Medical Care Establishments (Registration and Regulation) Act, 2002

(b)the private medical care establishment does not have,-
(i)the financial capability to maintain the institution for which the registration is sought; or
(ii)the infrastructure including buildings, facilities for disposal of medical waste, essential medical equipment including protection measures from radiation and such other facilities as may be prescribed; or
(iii)the qualified personnel medical, paramedical and other staff, as may be prescribed; or
(iv)the standards of sanitation and hygiene as may be prescribed; or
(v)any other matter which may be prescribed by the rules;