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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(2) in The Gujarat Clinical Establishments (Registration and Regulation) Act, 2021

(2)Notwithstanding the grant of the provisional certificate of registration, the Authority shall, within a period of forty-five days from the grant of provisional registration, cause to be published in such manner, as may be prescribed, all particulars of the clinical establishment so registered provisionally.