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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of West Bengal - Subsection

Section 29(5) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(5)In case shall be accompanied by stipulated license fee, late fee mentioned under sub-rule (5) and an additional fee amounting to forty percent of the License fee for each day of delay of submission of application from the date of expiry of the validity of the license.