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State of Kerala - Section

Section 39 in Kerala Clinical Establishments (Registration and Regulation) Act, 2018

39. Display of the certificate of registration and other information by the clinical establishment.

(1)Every clinical establishment shall display, in a conspicuous place in the clinical establishment its certificate of registration, provisional or permanent.
(2)Every clinical establishment shall display, in a conspicuous place in the clinical establishment iii Malayalam as well as in English the fee rate and package rate charged for each type of service provided and facilities available, for the information of the patients.
(3)All clinical establishments in the State shall display package rates for specific procedures.
(4)No clinical establishment shall charge fees or package rates more than what is displayed.