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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(1)(i) in U.P. Clinical Establishments (Registration and Regulation) Rules, 2016

(i)Maintenance of standards within States of Uttar Pradesh, (2) It shall be the responsibility of the State Council for Clinical Establishment to compile and update the State Register of clinical establishments of the State and further to send monthly returns in digital format for updating the National Register.