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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Tripura - Subsection

Section 5(1)(d) in The Tripura Clinical Establishments Act, 1976

(d)that for persons connected with the situation, construction, accommodation, staff or equipment, the nursing home or any premises used in connection therewith is or are not fit to be used for a nursing home of such a description as the clinical establishment mentioned in the application or that the nursing home, or any premises is or are used or to be used for purposes which are in any way improper or undesirable in the case of such clinical establishment.