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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of West Bengal - Subsection

Section 21(1)(d) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010

(d)the licensing authority is satisfied that an imminent danger to the health and safety of any member of the public or patient exist with respect to that clinical establishment, the licensing authority may,