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State of Gujarat - Section

Section 17 in The Gujarat Clinical Establishments (Registration and Regulation) Act, 2021

17. Renewal of registration.

The application for renewal of registration shall be made thirty days before the expiry of the validity of the certificate of provisional registration and, in case the application for renewal is made after the expiry of the provisional registration, the Authority shall allow renewal of registration on payment of such enhanced fees, as may be prescribed.