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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Chattisgarh - Subsection

Section 11(2)(b) in Chhattisgarh State Upcharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Niyam, 2013

(b)An applicant intending to set up a Clinical Establishment, after the notification of these Rules, shall apply to the concerned Supervisory Authority as per the format prescribed in Schedule 2 along with the fees prescribed in Schedule 3.