Section 20 in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014
20. Time limit for provisional registration.
- Where the clinical establishments in respect of which standards have been notified, provisional registration certificate shall not be granted or renewed beyond,-(i)the period of two years from the date of notification of the standards for clinical establishments which came into existence before such notification; and(ii)the period of one year from the date of notification of standards for clinical establishments which came into existence after such notification.
