Section 23 in Punjab Clinical Establishments (Registration and Regulation) Act, 2020
23. Allowing or disallowing of registration.
- The concerned registration authority shall pass an order immediately after the expiry of the prescribed period and within the next thirty days thereafter either: -(a)allowing the application for permanent registration; or(b)disallowing the application:Provided that the concerned registration authority shall record its reasons in writing, if it disallows an application for permanent registration.
