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State of Goa - Section

Section 28 in Goa Clinical Establishments (Registration and Regulation) Act, 2019

28. Fresh application for permanent registration.

- The disallowing of an application for permanent registration shall not debar a clinical establishment from applying afresh for permanent registration under section 21 and after providing such evidence, as may be required, of having rectified the deficiencies on which grounds the earlier application was disallowed.