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State of Goa - Section

Section 26 in Goa Clinical Establishments (Registration and Regulation) Act, 2019

26. Allowing or disallowing of registration.

- The authority shall pass an Order within the next thirty days thereafter either,-
(a)allowing the application for permanent registration; or
(b)disallowing the application:
Provided that the authority shall record it’s reasons, if it disallows an application for permanent registration.