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Allahabad HC Seeks Govt Response on Enforcement of Clinical Establishments Act, 2010 - (25 Nov 2020)

CIVIL

Allahabad High Court has called upon the State Government to apprise it about steps taken to regulate clinical establishments in the State, in view of Article 47 of the Constitution as well as the Clinical Establishments (Registration and Regulation) Act, 2010.

Tags : ALLAHABAD HIGH COURT   ENFORCEMENT OF CLINICAL ESTABLISHMENTS ACT   2010  

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