Section 43(3) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(3)A person under sub-rule (1) shall be considered to represent to the Government, to the best of the clinical establishment's knowledge and belief, that the items containing in the instrument is genuine and that its contents, including all statements, claims, and representations contained in the document, are true, complete, accurate, and not misleading.
