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

State of Odisha - Subsection

Section 3(1) in The Orissa Clinical Establishments (Control and Regulation) Act, 1990

(1)On and after the commencement of this Act, no person shall establish or maintain a clinical establishment, unless he holds a valid certificate of registration and except under and in accordance with the terms and conditions as may be prescribed which shall be specified in the certificate of registration.