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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(3) in U.P. Clinical Establishments (Registration and Regulation) Rules, 2016

(3)In the event of certificate of registration (Provisional or Permanent) being lost or destroyed, the owner shall apply to the Authority to issue a duplicate certificate upon payment of the fee prescribed in SGF Annexe under section 19 and section 30 of the Act.