LexSection 16 — No inquiry prior to provisional registration.
The Clinical Establishments (Registration and Regulation) Act, 2010
(1) The authority shall not conduct any inquiry prior to the grant of provisional registration. (2) Notwithstanding the grant of the provisional certificate of registration, the authority shall, within a period of forty-five days from the grant of provisional registration, cause to be published in such manner, as may be prescribed, all particulars of the clinical establishment so registered provisionally.Open in Lexace · Ask the AI about this section