Section 8 in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017
8. Power of State Government to relax terms and conditions of registration and license.
- Notwithstanding anything contained in sub-section (2) and sub-section (3) of section 7, the State Government may, for reasons to be recorded in writing, relax for such clinical establishment or in such circumstances as may be prescribed, all or any of the terms and conditions to which a license granted under sub-section (1) of section 7 shall be subject.
