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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Uttar Pradesh - Subsection

Section 25(2) in U.P. Clinical Establishments (Registration and Regulation) Rules, 2016

(2)For renewal of permanent registration, the clinical establishment shall apply three months before expiry of the registration period of Five years. The renewal will be granted by the Authority within three months of receipt of the application failing which it will be deemed to have been renewed. If the clinical establishment does not apply within one month of expiry of registration period, the registration will be deemed to have been suspended.