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Union of India - Section

Section 48 in The Clinical Establishments (Registration And Regulation) Act, 2010

48. Furnishing of returns, etc.—

Every clinical establishment shall, within such time or within such extended time, as may be prescribed in that behalf, furnish to the authority or the State Council or the National Council such returns or the statistics and other information in such manner, as may be prescribed by the State Government, from time to time.