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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(2) in Rajasthan Government Clinical Establishment (Registration and Regulation) Rules, 2013

(2)The clinical establishments owned, controlled and managed by the Government (Central State or Local Authority) or Department of Government, shall be exempted from payment of fees as mentioned in sub-rule (1).