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[Cites 0, Cited by 3] [Entire Act]

Union of India - Section

Section 39 in The Clinical Establishments (Registration And Regulation) Act, 2010

39. Maintenance of National Register of clinical establishments.—

The Central Government shall maintain in digital format an All India Register to be called as the National Register of clinical establishments that shall be an amalgam of the State Register of clinical establishments maintained by the State Governments and shall cause the same to be published in digital format.