The Mizoram Clinical & Health Establishment (Regulation)(Repeal) Act, 2015

The Mizoram GazetteEXTRA ORDINARY
Published by Authority
RNI No. 27009/1973 Postal Regn. No. NE-313(MZ) 2006-2008
VOL - XLIV     Aizawl,     Tuesday   17.11.2015      Kartika  26,     S.E.  1937,    Issue No. 607
NOTIFICA TION
No. H. 12018/183/70-LJD, the 16 th  November, 2015. The following Act is hereby published for
general information.
The Mizoram Clinical & Health Establishment (Regulation)(Repeal) Act, 2015
(Act No. 13 of 2015)
R. Thanga,
Secretary to the Govt. of Mizoram.
THE MIZORAM CLINICAL & HEALTH ESTABLISHMENT (Regulation)(Repeal) ACT, 2015
AN
ACT
to repeal the Mizoram Clinical & Health Establishment (Regulation) Act, 2007 (Act No. 8 of 2007).
[Which had received the assent of the Governor of Mizoram on 16th April, 2007].
It is expedient to repeal the Mizoram Clinical & Health Establishment (Regulations) Act, 2007 as the Clinical
Establishment (Registration and Regulation) Act, 2010 (Central Act No. 23 of 2010) is in existence.
It is enacted by the Legislative Assembly of the State of Mizoram in the Sixty-sixth Year of the Republic of
India as follows, namely :-
1. Short title and 1) This Act may be called the Mizoram Clinical & Health Establishment
commencement (Regulation)(Repeal) Act, 2015.
2) It shall come into force from the date of publication in the Official Gazette.
2. Extent of Repeal 1) The Mizoram Clinical & Health Establishment (Regulation) Act, 2007 is
& Saving hereby wholly repealed.
2) Notwithstanding such repeal, anything done or any action taken under the
said Act shall be deemed to have been done or taken under the corresponding
provisions of the Clinical Establishment (Registration and Regulation) Act,
2010 (Central Act No. 23 of 2010).
Secretary,
Law & Judicial Department,
Govt. of Mizoram.
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram
Printed at the Mizoram Government Press,  Aizawl.   C/200

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