Section 21 in The Gujarat Clinical Establishments (Registration and Regulation) Act, 2021
21. Display of information for filing objections.
As soon as the clinical establishment submits the required evidence of having complied with the prescribed standards, the Authority shall cause to be displayed for information of the public at large and for filing objections, if any, in such manner, as may be prescribed, all evidences submitted by the clinical establishment of having complied with the prescribed minimum standards for a period of thirty days before processing for grant of permanent registration.
