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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Punjab - Subsection

Section 17(2) in Punjab Clinical Establishments (Registration and Regulation) Act, 2020

(2)The application for extension of provisional registration shall be made thirty days before the expiry of the validity of the certificate of provisional registration and in case the application for extension is made after the expiry of the provisional registration, the concerned registration authority shall allow the extension of provisional registration upon the payment of such enhanced fees, as may be prescribed.