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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Chattisgarh - Subsection

Section 11(3)(c) in Chhattisgarh State Upcharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Niyam, 2013

(c)The license shall be non transferable. In case of change of ownership or management, the Clinical Establishment shall inform the Supervisory Authority of any such change and shall have to apply again for registration or issuance of a fresh license, as the case may be.