Section 3 in The Gujarat Nursing Homes Registration Act, 1949
3. Prohibition to carry on nursing home without registration.
- No person shall carry on a nursing home unless he has been duly registered in respect of such nursing home and the registration in respect thereof has not been cancelled under Section 7:Provided that nothing in this section shall apply in the case of a nursing home [which is in existence in any area at the date of the coming into force of Section 3 in that area] [These words were substituted for the words 'which is in existence at the date of the commencement of this Act', by Bombay 42 of 1959, Sections. 6 and 7.] for a period of three months from such date or if an application for registration is made within that period in accordance with the provisions of Section 4 until such application is finally disposed of.
