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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(1) in Tamil Nadu Clinical Establishments (Regulations) Rules, 2018

(1)Every application for registration of a clinical establishment shall be made, either in person or by Registered Post with acknowledgement due to the competent authority in Form-I, accompanied by a fee for a sum of rupees five thousand in the form of demand draft or treasury challan drawn in favour of the competent authority.