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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(1) in Rajasthan Government Clinical Establishment (Registration and Regulation) Rules, 2013

(1)The application for provisional registration shall be made to the Authority, constituted under section 10, in From-1 along with the fee specified in Schedule, either in person or by post or through web based online facility.