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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(1) in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014

(1)For the purposes of provisional registration of the clinical establishment, an application in such form along with such particulars and fee, as may be prescribed, shall be made to the District Authority for Clinical Establishment.