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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(1) in The Gujarat Clinical Establishments (Registration and Regulation) Act, 2021

(1)For registration and continuation, every clinical establishment shall fulfill the following conditions, namely:—
(i)the standards of facilities and services as may be prescribed;
(ii)the requirement of personnel as may be prescribed;
(iii)provisions for maintenance of records and reporting as may be prescribed;
(iv)such other conditions as may be prescribed.