Section 9(4) in The Gujarat Clinical Establishments (Registration and Regulation) Act, 2021
(4)If any clinical establishment is in existence at the time of the commencement of this Act, an application for its registration shall be made within one year from the date of the commencement of this Act and a clinical establishment which comes into existence after the commencement of this Act, shall apply for permanent registration within a period of six months from the date of its establishment.
