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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Gujarat - Subsection

Section 25(4) in The Gujarat Clinical Establishments (Registration and Regulation) Act, 2021

(4)The applications for renewal of permanent registration shall be made within six months before the expiry of the validity of the certificate of permanent registration and, in case the application of renewal is not submitted within the stipulated period, the Authority may allow renewal of registration on payment of such enhanced fees as may be prescribed.