Section 25 — Verification of application.

The Clinical Establishments (Registration and Regulation) Act, 2010
The clinical establishment shall submit evidence of having complied with the prescribed minimum standards in such manner, as may be prescribed.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.