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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of West Bengal - Subsection

Section 26(2) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(2)To obtain such 'no objection certificate' as mentioned under sub-rule (1), the clinical establishment shall submit such application to the State Prescribing Authority containing such particulars accompanied by such supporting documents and such fee as may be notified.