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

State of Tamilnadu - Subsection

Section 3(3) in Tamil Nadu Private Clinical Establishments (Regulation) Act, 1997

(3)No private Clinical establishment shall be registered under this Act unless the competent authority is satisfied that such private clinical establishment is in a position to provide such specilised services and facilities possess such skilled manpower and equipments and conditions as may be prescribed.