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

State of Punjab - Subsection

Section 24(4) in Punjab Clinical Establishments (Registration and Regulation) Act, 2020

(4)In case the application of renewal referred in sub-section (3) is not submitted within the stipulated period, the concerned registration authority may allow renewal of permanent registration on payment of such enhanced fees and penalties, as may be prescribed.