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State of Kerala - Section

Section 312 in Kerala Municipality Act, 1994

312. Registration of existing private hospitals and private paramedical institutions.

- In the case of a private hospital or a paramedical institution existing on the date of commencement of this Act in a Municipal area it shall be deemed to have been registered under this Act, if an application for registration has been filed in accordance with the provisions of section 313, [with the prescribed period] [Substituted by Act 8 of 1995.]