Section 2(2)(e) in The Bihar Clinical Establishments (Control and Regulation) Act, 2007

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State of Bihar - Subsection

Section 2(2)(e) in The Bihar Clinical Establishments (Control and Regulation) Act, 2007

(e)"Clinical Establishment" means a Nursing Home, Physiotherapy Establishment, A Clinical Laboratory or an Establishment analogous to any of these by whatever name called, and includes a Maternity Home, a Blood Bank, a Private Hospital, a Dental Clinic/Hospital/Poly clinic/Consultation Chamber a place used for Medical Termination of Pregnancy as approved under the Medical Termination of Pregnancy Act, 1971, an X-ray and Imaging Centre or any Establishment as the Director-in-Chief of Health Services, Bihar with the approval of the Government, notifies for the specified period. Clinical Establishment would not include Government Establishments and Hospitals.

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State of Bihar - Subsection

Section 2(2)(e) in The Bihar Clinical Establishments (Control and Regulation) Act, 2007