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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(1) in Rajasthan Government Clinical Establishment (Registration and Regulation) Rules, 2013

(1)The clinical establishment shall apply for renewal of provisional registration thirty days before the expiry of the validity of the certificate of provisional registration. In case the application for renewal is not submitted within the stipulated period, the Authority shall allow for renewal of registration on payment of the renewal fee and late fee as specified in Schedule.