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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(1) in Punjab Clinical Establishments (Registration and Regulation) Act, 2020

(1)Every person intending to open, keep or carry on a clinical establishment shall submit an application in the prescribed proforma along with the prescribed fee to the concerned registration authority for the purposes of registration in respect of a clinical establishment. The concerned registration authority shall make provisions for submission of applications also and registration thereto.