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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of West Bengal - Subsection

Section 38(3) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010

(3)No member or chairperson shall be removed under clauses (d) and (e) of subsection (2) unless he has been given a reasonable opportunity of being heard in the matter.