Section 9(3)(d) in The Assam Health Establishments Act, 1993

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State of Assam - Subsection

Section 9(3)(d) in The Assam Health Establishments Act, 1993

(d)in the case of nursing home other than maternity home that such nursing home is not or will not be under the charge of a medical practitioner resident therein round the clock and that the nursing of persons received, admitted and accommodated therein is not or will not be under the superintendence of a nurse resident therein round the clock; or

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State of Assam - Subsection

Section 9(3)(d) in The Assam Health Establishments Act, 1993