Section 38(8) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(8)The extracts or the copies shall be signed and authenticated on each page of such extracts or copies by the person from whom the vital records were seized and such extracts or copies so authenticated shall be provided to the Supervisory Authority, accompanied by a self-declaration in Statuary Clinical Establishment Form XI of the person from whom the books of account and other documents were seized, certifying the authenticity of such extracts or copies.
