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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(2) in Rajasthan Government Clinical Establishment (Registration and Regulation) Rules, 2013

(2)Copies of all records and statistics shall be kept by the clinical establishment concerned at least for three years or in accordance with any other relevant law. All clinical establishments shall be responsible for submission of information and statistics in the time of emergency or disaster or epidemic situation.