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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(10) in Kerala Clinical Establishments (Registration and Regulation) Act, 2018

(10)Rejection of an application for permanent registration shall not be a bar for applying afresh for permanent registration after rectifying the defects and producing the required evidence to show that prescribed standards are being maintained.