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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Karnataka - Subsection

Section 28(2)(b) in The Karnataka Private Medical Establishments Act, 2007

(b)all applications made under the repealed Act for registration or renewal prior to the commencement of this Act and pending consideration on the date of commencement of this Act shall abate and the fee paid, if any, in respect of such application shall be refunded to the applicant and such applicants may apply afresh for Registration under the provisions of this Act.