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

State of Rajasthan - Subsection

Section 9(1) in Rajasthan Government Clinical Establishment (Registration and Regulation) Rules, 2013

(1)The Authority shall grant the applicant a certificate of permanent registration in Form-6 either by post or electronically after satisfying itself that the applicant has complied with all the requirements and criteria, including provisions of minimum standards and personnel required to run the clinical establishment.