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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of West Bengal - Subsection

Section 12(3) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010

(3)Any change in address or situation of or of staff belonging to, or any other particulars mentioned under sub-section (2) shall be communicated by the applicant or the person carrying on the clinical establishment to the licensing authority not later than thirty days after such change with specific mention as to the exact date when such change occurred.