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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of West Bengal - Subsection

Section 26(3) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(3)The State Government may, by notification, designate the Director of Medical Education (by whatever name called) or any other officer subordinate to him as the State Prescribing Authority for Medical Education Training and Research and may lay down the principles and procedure of approval under sub-rule (1).