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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(2)(b) in The Bihar Clinical Establishments (Control and Regulation) Act, 2007

(b)If an application for registration is made to the Appropriate Authority within the period specified in sub-clause (a) of this sub-section in accordance with section 4, will continue to be deemed as registered till the disposal of such application.