Section 18 in Tamil Nadu Clinical Establishments (Regulations) Rules, 2018
18. Payment options for Registration Fees:
Demand Draft Treasury receiptAmount (in Rs.)Details:I / We hereby declare that the statement stated above are true and correct to the best of my/our knowledge and I/We shall abide by the Tamil Nadu Clinical Establishments (Regulation) Act, 1997 and the Rules made thereunder.Place:Date:Signature of the Authorised person of the clinical establishment.............................................................Acknowledgment:Received Application for Registration from.............................................Signature of the Receiving OfficerName :Date with Seal:Form II(see rule 8)Government of Tamil NaduCertificate of Registration of Clinical EstablishmentRegistration No. (Computer Generated)Date of IssueValid upto :
