Section 3(2) in The Bihar Clinical Establishments (Control and Regulation) Act, 2007
(2)Notwithstanding anything contained in sub-section (1) a Clinical Establishment maintained as such immediately before the commencement of this Act may continue to be maintained, and shall be deemed to be a registered Clinical Establishment under this Act:(a)For a period of three months from the date of commencement of this Act; or(b)If an application for registration is made to the Appropriate Authority within the period specified in sub-clause (a) of this sub-section in accordance with section 4, will continue to be deemed as registered till the disposal of such application.
