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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(k) in Punjab Clinical Establishments (Registration and Regulation) Act, 2020

(k)"qualified para-medical person" means a person holding a qualification recognised by the State Government from a recognised institution wherein there is no statutory State or National Council or body for the registration of such manpower;