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State of Uttar Pradesh - Section

Section 26 in U.P. Clinical Establishments (Registration and Regulation) Rules, 2016

26. Registers to be maintained, furnishing of returns and display of information.

- Every Authority shall within a period of two years from its establishment, compile, publish and maintain in digital format Annexe SCO a register of Clinical Establishments registered by it and it shall enter the particulars of the certificate so issued in a register containing particulars as developed by National Council.