Section 1 in The Bihar Clinical Establishments (Control and Regulation) Act, 2007
1. Short Title, Extent, Commencement and Application.
(1)This Act may be called The Bihar Clinical Establishments (Control and Regulation) Act, 2007.(2)It shall extend to the whole of the State of Bihar covering all Clinical Establishments.(3)It shall come into force at once.(4)It shall not apply to any Asylum or Mental Hospital for mentally ill patients established or licensed if any, under the Indian Lunacy Act.
