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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(2) in The Gujarat Clinical Establishments (Registration and Regulation) Act, 2021

(2)Notwithstanding anything contained in sub-section (1), for the purposes of provisional registration of clinical establishments under section 9 and 19, the District Health Officer or the Chief Medical Officer, as the case may be, shall exercise the powers of the Authority as per the procedure as may be prescribed.