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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(2) in Rajasthan Government Clinical Establishment (Registration and Regulation) Rules, 2013

(2)Such entry and search of clinical establishments may be made, if anyone is carrying on a clinical establishment without registration or does not adhere to the prescribed minimum standards or has reasonable cause to believe that the clinical establishment is being used for purposes other than it is registered or contravenes any of the provisions of this Act and rules.