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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Punjab - Subsection

Section 37(2) in Punjab Clinical Establishments (Registration and Regulation) Act, 2020

(2)The concerned District Registration Authority shall within a period of two years from its establishment, compile, publish and maintain in digital format a register of clinical establishments registered by it and enter the particulars of the certificates so issued in a register to be maintained for such purpose.