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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tripura - Subsection

Section 4(1) in The Tripura Clinical Establishments Act, 1976

(1)Every person intending to carry on a clinical establishment shall make every year an application for registration or the renewal of registration to the Supervising Authority :Provided that in the case of a clinical establishment in existence at the date of the commencement of this Act an application for registration shall be made within three months from such date.