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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of West Bengal - Subsection

Section 48(3) in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017

(3)The State Government may, in consultation with the Comptroller and Auditor General of India, notify the manner of applying Fund for meeting the expenses specified in clause (b) or clause (c) of sub-section (2).