Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(4) in The Bihar Clinical Establishments (Control and Regulation) Act, 2007

(4)Every certificate of registration shall, unless revoked earlier under section 7 or deemed to be revoked under the proviso to sub-section (1) of section 4, be valid for a period of 5 years with effect from the date on which it is granted.