Section 6(3) in The Orissa Clinical Establishments (Control and Regulation) Act, 1990
(3)The legal representative of the certificate-holder referred to in Sub-section (2) shall, if he intends to continue the maintenance of the clinical establishment after the expiry of the period referred to in Sub-section (2), make, at least one month before the expiry of such period, an application to the supervising authority for the grant of a fresh certificate or registration for the maintenance of such establishment and the provisions of Section 5 shall apply in relation to such application as they apply in relation to an application made under Section 4.
