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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of West Bengal - Subsection

Section 46(5) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(5)Notwithstanding anything contained in rule 29, the license issued under sub-rule (4) shall be valid for a period of 1 (one) year which may be extended upto 5 (Five) years if opted by the applicant upon payment of necessary fees.