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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(4) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010

(4)Every license granted under sub-section (1) shall, unless suspended or cancelled earlier under this Act, remain in force and be valid for such period with effect from the date on which it is granted as may be prescribed.