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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of West Bengal - Subsection

Section 34(3) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(3)To obtain an amended license as mentioned in rule 3, the applicant has to submit an application in statutory Clinical Establishment Form I along with the required supporting documents and the stipulated License fee to the respective Licensing Authority.