Section 44(2) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(2)In case of clinical establishment having ownership in the nature of Collective proprietorship or company or organization as mentioned under sub-rule (1), the following additional documents are to be submitted along with the application form under rule 34 :(a)a copy of Memorandum/Articles of Association in case of Collective proprietorship or company or organization; or copy of the Partnership deed in case of Partnership Firm; and(b)a copy of resolution regarding nomination mentioned in sub-rule (4).
