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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Gujarat - Subsection

Section 33(2) in The Gujarat Clinical Establishments (Registration and Regulation) Act, 2021

(2)The State Council shall supply in digital format to the National Council, a copy of the State Register of clinical establishments and shall inform the National Council, all additions to and other amendments in such register made, for a particular month by the 15th day of the following month.