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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of West Bengal - Subsection

Section 46(4) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(4)Notwithstanding anything contained in rule 35, the Licensing Authority, if satisfied after processing the application without causing any inquiry or inspection of that single doctor establishment that the terms and conditions as mentioned under rule 3 are fulfilled, shall grant the a license or renewal within 30 days of receipt of such application.