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SC: Hospital's Registration Can Be Cancelled, Only if, It Is Necessary in Public Interest - (07 Mar 2024)

LAW OF MEDICINE

SC has held that suspension/cancellation of registration of Hospital/Clinic under Sec. 20(3) of Pre-Conception and Pre-¬Natal Diagnostic Techniques (Regulation & Prevention of Misuse) Act, 1994 is allowed only when the Appropriate Authority believes that it is necessary to do so in public interest.

Tags : SUPREME COURT   PRE-CONCEPTION AND PRE-¬NATAL DIAGNOSTIC TECHNIQUES (REGULATION & PREVENTION OF MISUSE) ACT   1994   SECTION 20  

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