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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Chattisgarh - Subsection

Section 11(1)(e) in Chhattisgarh State Upcharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Niyam, 2013

(e)Where the Establishment is certified to be operating as per the prescribed standards, the Supervisory Authority shall issue a license, under Section 3 and 6 of the Act, which shall be valid for a period of 5 years, as prescribed under Section 8 of the Act. The license shall be issued in the format given in Schedule 5;