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 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(1) in Rajasthan Government Clinical Establishment (Registration and Regulation) Rules, 2013

(1)The Clinical establishments shall maintain medical records of patients treated by it and health information and statistics in respect of national programmes and furnish the same to the Authorities. The minimum medical records to he maintained and nature of information to be provided by the clinical establishments shall be as per the formats developed by the National Council.