Section 9(3)(e) in The Assam Health Establishments Act, 1993

[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Assam - Subsection

Section 9(3)(e) in The Assam Health Establishments Act, 1993

(e)in the case of a maternity home that such maternity home is not or will not be under the charge of a medical practitioner resident therein round the clock and that the attendance on every woman before at, or after child-birth or on any child born is not or will not be under the superintendence of a midwife resident therein round the clock.

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State of Assam - Subsection

Section 9(3)(e) in The Assam Health Establishments Act, 1993