Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Karnataka - Section

Section 18 in The Karnataka Private Medical Establishments Act, 2007

18. Private Medical Establishments to report the names of government doctors on their establishments.

Every Private Medical Establishment shall report to the State Government and the Registration Authority, the names of government doctors and para medical staff, whose services are utilized in the Private Medical Establishment for consultations or any other basis whether on payment basis or not.