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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(2)(m) in Punjab Clinical Establishments (Registration and Regulation) Act, 2020

(m)no person is subject to any discrimination in any form or manner, by the clinical establishment in access to facilities, goods, care and services, including admission, on any of the grounds of nationality, sex/gender, physical or mental disability, occupation, religion, sect, language, caste, political or other opinion or affiliation, actual or perceived health status and disease condition like Human Immunodeficiency Virus (HIV) infection or Acquired Immunodeficiency Syndrome (AIDS) or such other diseases like Covid-19 and other emerging and as yet unknown infectious diseases, as may be prescribed, or such other arbitrary grounds;