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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(1) in The M.P. Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Rules, 1997

(1)The keeper or owner of the nursing home shall fulfil at all times the requirement of a nursing home as specified in Schedule-II ;Provided that the nursing homes already registered prior to the date of commencement of these rules shall fulfil the requirements within a period of ninety days from the dale of coming into force of these rules.