Section 3(2) in The Orissa Clinical Establishments (Control and Regulation) Act, 1990
(2)Notwithstanding anything contained in Sub-section (1), a clinical establishment established and maintained as such immediately before the commencement of this Act may continue to be maintained, and shall be deemed to be a registered clinical establishment under this Act,-(a)for a period of three months from the date of commencement of this Act; or(b)if an application for registration is made to the supervising authority within the period specified in Clause (a) in accordance with Section 4, till the disposal of such application.
