Section 33 in The Gujarat Clinical Establishments (Registration and Regulation) Act, 2021
33. Maintenance of State Register of clinical establishments.
(1)The State Council shall maintain in digital and in such form and containing such particulars, as may be prescribed, a register to be known as the State Register of clinical establishments in respect of clinical establishments.(2)The State Council shall supply in digital format to the National Council, a copy of the State Register of clinical establishments and shall inform the National Council, all additions to and other amendments in such register made, for a particular month by the 15th day of the following month.
