Section 11 in Punjab Clinical Establishments (Registration and Regulation) Act, 2020
11. Registration certificates for clinical establishments.
- No person shall keep or carry on a clinical establishment without being duly registered by the concerned registration authority in respect thereof and except under and in accordance with the terms of registration granted thereof.Explanation I. - For the purpose of this section "person" includes a body, group or association of individuals, an organization, a firm, a trust or society (whether registered or not) or a company registered under any law for the time being in force.Explanation II. - For the purposes of this section, "carry on" means to provide the service recipient in a clinical establishment with any kind of service including consultation, treatment, diagnosis, or nursing care.
