Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Gujarat - Section Section 30 in The Gujarat Clinical Establishments (Registration and Regulation) Act, 2021 30. Levy of fee by State Government. The State Government may charge fees for different categories of clinical establishments, as may be prescribed.
