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[Cites 0, Cited by 1] [Section 9] [Entire Act]

State of Assam - Subsection

Section 9(1) in The Assam Health Establishments Act, 1993

(1)Every application for registration in respect of any health establishment and of the grant of a licence, therefore shall be made to Health Authority. The application shall contain such particulars and shall be accompanied by such fees as may be prescribed.