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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(2) in Jammu and Kashmir Nursing Homes and Clinical Establishments (Registration and Licensing) Act, 1963

(2)Notwithstanding anything contained in sub-section(1), a person already keeping or carrying on a nursing home or a clinical establishment on the commencement of this Act, shall apply for the registration to the supervising authority within three months from the aforesaid date.