Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act] State of Punjab - Subsection Section 21(2)(b) in Punjab Clinical Establishments (Registration and Regulation) Act, 2020 (b)necessary precautions are observed so as to ensure that the clinical establishment is not being used for any unsocial or immoral purpose;