Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23(6)] [Section 23] [Entire Act]

State of West Bengal - Subsection

Section 23(6)(b) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010

(b)complies with the improvement notice to the satisfaction of the licensing authority, he may revoke the suspension order within a reasonable period not exceeding fourteen days.