KARNATAKA PRIVATE MEDICAL ESTABLISHMENTS ACT, 2007

An Act to provide for the Promotion and Monitoring of Private Medical Establishments in the State of Karnataka and matters connected therewith or incidental thereto.

Act number

Act 21 of 2007

Year

2007

Enacted on

13-08-2007

In force from

16-08-2007

Jurisdiction

Karnataka State Act

Subjects

Health And Medicine

Read the full text of KARNATAKA PRIVATE MEDICAL ESTABLISHMENTS ACT, 2007 section by section on LawLens.

Official source: India Code