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[Cites 0, Cited by 1] [Section 9] [Entire Act]

State of Assam - Subsection

Section 9(2) in The Assam Health Establishments Act, 1993

(2)The Health Authority, if satisfied that the applicant and the health establishment fulfill the conditions specified under section 10, shall register the applicant in respect of such establishment and shall grant a licence therefore within 45 days from the date of application for registration and licence. The registration and the licence shall be valid for a period of one year.