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[Cites 0, Cited by 1] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(1) in The Clinical Establishments (Registration And Regulation) Act, 2010

(1)The 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 it shall enter the particulars of the certificate so issued in a register to be maintained in such form and manner, as may be prescribed by the State Government.