Section 22 — Renewal of registration.

The Clinical Establishments (Registration and Regulation) Act, 2010
The application for renewal of registration shall be made thirty days before the expiry of the validity of the certificate of provisional registration and, in case the application for renewal is made after the expiry of the provisional registration, the authority shall allow renewal of registration on payment of such enhanced fees, as may be prescribed.

Official Hindi (PDF) ↗

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