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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Punjab - Subsection

Section 1(3) in Punjab Clinical Establishments (Registration and Regulation) Act, 2020

(3)It shall come into force on such date as the State Government may, by notification, appoint:Provided that different dates may be appointed for different categories and capacities of clinical establishments and for different recognised systems of medicine.