Section 32(2) in The Gujarat Clinical Establishments (Registration and Regulation) Act, 2021
(2)Each Authority, including any other authority constituted for the registration of clinical establishments under any other law for the time being in force, shall supply in digital format to the State Council of clinical establishments a copy of every entry made in the register of clinical establishments in such manner, as may be prescribed to ensure that the State Register is constantly up-to-date with the registers maintained by the registering authority in the State.
