Section 29 — Allowing or disallowing of registration.

The Clinical Establishments (Registration and Regulation) Act, 2010
The authority shall pass an order immediately after the expiry of the prescribed period and within the next thirty days thereafter either-- (a) allowing the application for permanent registration; or (b) disallowing the application: Provided that the authority shall record its reasons, if it disallows an application, for permanent registration.

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.