Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(1)(i) in Rajasthan Government Clinical Establishment (Registration and Regulation) Rules, 2013

(i)refusing to grant or renew a certificate of registration or revoking a certificate of registration, may file an appeal in Form-8 to the State Council within thirty days from the date of receipt of such order along with a fee as specified in Schedule.