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State of Madhya Pradesh - Section

Section 11 in The M.P. Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Rules, 1997

11. Change of address.

- The keeper or owner of nursing home or clinical establishment shall communicate to the supervising authority any change in his address or in the situation of the nursing home or clinical establishment in respect of which he is registered not later than [thirty days] [Substituted for 'three days' by M.P. Notification No. F-13-3-05-XVII-Med.-2, dated 17-1-2007.] after such change.