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State of Madhya Pradesh - Section

Section 3 in The M.P. Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Rules, 1997

3. Application for the registration and licence.

- Any person intending to start or carry on a nursing home or a clinical establishment shall make an application to the supervising authority in Form A' at least one month before the date on which he intends to start or carry on such nursing home or clinical establishment.