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State of Haryana - Section

Section 25 in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014

25. Fresh application for permanent registration.

- The disallowing of an application for permanent registration certificate shall not debar a clinical establishment from applying afresh for permanent registration certifICate, after providing such evidence, as may be required, of having rectified the deficiencies due to which the earlier application was disallowed.