Section 2(b) in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014
(b)"clinical establishment" means-(i)a hospital, maternity home, nursing home, dispensary, clinic, sanatorium or an institution by whatever name called, that offers services, facilities for diagnosis, treatment or care for illness, injury, deformity, abnormality, pregnancy or dental care in any recognized system of medicine established, administered or maintained by any person or body of persons, whether incorporated or not; or(ii)a place established as an independent entity or part of an establishment referred to in sub-clause (i), in connection with the diagnosis or treatment of a disease, where pathological, bacteriological, genetic, radiological, chemical, biological investigations or other diagnostic or investigative services with the aid of laboratory or other medical equipment, are usually carried on and which is established, administered or maintained by a person or body of persons, whether incorporated or not, and shall include a clinical establishment owned, controlled or managed by -(I)the State Government;(II)a trust, whether public or private;(III)a company/corporation (including a society) registered under a Central or State Act, whether or not owned by the Central or State Government;(IV)a local authority; or(V)single or more doctors.
