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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(6) in Kerala Clinical Establishments (Registration and Regulation) Act, 2018

(6)Where a clinical establishment is offering services in different medical category, such clinical establishment shall apply for separate provisional or permanent registration for each category under this Act:Provided that a laboratory or a diagnostic centre which is a part of a clinical establishment need not be registered separately.