The BIHAR CLINICAL ESTABLISHMENT (Control and Regulation) (Repeal), Act, 2011

        
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 [Bihar Act 17, 2011] 
THE BIHAR CLINICAL ESTABLISHMENT  
(Control and Regulation) (Repeal), Act, 2011 
AN  
ACT  
 Preamble :—WHEREAS , it is expedient to repeal the Bihar Clinical Esta blishment 
(Control and Regulation) Act, 2007 to enable to ado pt Clinical 
Establishment(Registration and Regulation) Act, 2010 notified by the Govt. of India. 
 Be it enacted by the Legislature of the State of B ihar, in the sixty two year of the 
Republic of India as follows :- 
 1. Short title, extent and Commencement —(1) This Act may be called the Bihar 
Clinical Establishment (Control and Regulation)(Repeal) Act, 2011. 
 (2) It shall extend to the whole of the State of B ihar.  
 (3) It shall come into force at once.  
 2. Repeal and Savings :—(1) The  Bihar Clinical Establishment (Control an d 
Regulation) Act, 2007  is hereby repealed. 
 (2) Notwithstanding such repeal, any action, proce eding or anything initiated in 
exercise of the power conferred by or under the Act  repealed under sub-section (1) shall 
continue till the determination of the action, proceeding or anything done as if the Act in 
question has not been repealed.  
By order of the Governor of Bihar, 
VINOD KUMAR SINHA, 
Secretary to Government. 
———— 
/uni0905/uni0927/uni0940/g162/uni0915, /uni0938/uni093F/uni091A/uni0935/uni093E/uni0932/uni092F /uni092E/uni0941/u093F/uni0923/uni093E/uni0932/uni092F, 
/g466/uni092C/uni0939/uni093E/uni0930, /uni092A/uni091F/uni0928/uni093E /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /uni090F/uni0935/uni0902 /uni092E/uni0941/g465/u093F/uni0924/uni0964  
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923) 510-571 +400-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964 
Website: http://egazette.bih.nic.in     

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