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The Clinical Establishments (Registration and Regulation) Act, 2010 5. Functions of National Council. – The National Council shall- a. compile and publish a National Register of clinical establishments within two years from the date of the commencement of this Act; b. classify the clinical establishments into different categories; c. develop the minimum standards and their periodic review; d. determine within a period of two years from its establishment, the first set of standards for ensuring proper healthcare by the clinical establishments; e. collect the statistics in respect of clinical establishments; f. perform any other function determined by the Central Government from time to time.    |
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