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State of West Bengal - Section

Section 15 in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017

15. Fresh application for registration and license.

- The rejection of an application shall not debar a clinical establishment from applying afresh for registration and license under section 12, and after providing such evidence, as may be required, of having rectified the deficiencies on the grounds of which the earlier application was disallowed.