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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of West Bengal - Subsection

Section 47(5) in The West Bengal University of Health Sciences Act, 2002

(5)Out of the applications recommended by the University, the Government may grant permission to such institutions as it may consider right and proper in its absolute discretion, taking into account the Government's budgetary resources, the suitability of the managements seeking permission to open new institutions regarding learning of Health Sciences :Provided that, in exceptional cases and for reasons to be recorded in writing, any application not recommended by the University may be approved by the State Government for starting a new college or institution regarding learning of Health Sciences.