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Kar HC: Necessary for Authorities to Dispose of Application to Renew Registration in Reasonable Time - (24 Oct 2024)

CIVIL

Kar. HC has stated that it becomes necessary for the Competent Authorities to dispose of the application filed for seeking renewal of registration of clinics within a reasonable time failing which non renewal of registration cannot become an offence against those clinics.

Tags : KARNATAKA HIGH COURT   COMPETENT AUTHORITIES   REGISTRATION OF CLINICS  

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