Section 19(8) in Kerala Clinical Establishments (Registration and Regulation) Act, 2018
(8)The applicant shall, within thirty days from the date of communication received under sub-section (7) respond to the Authority and produce evidence to the effect that the standards have been acquired and information's and documents have been submitted and the Authority may, on examination of the evidence and after a reexamination of the evidence by the assessors, if required, either grant or decline the application for registration.
