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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of West Bengal - Subsection

Section 36(1) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(1)The Licensing Authority, as soon as possible after receiving an application, shall order a scheduled inspection and/ or inquiry in respect of any clinical establishment in order to satisfy himself before granting or rejecting an application for new license or renewal thereof as mentioned under rule 35.