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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of West Bengal - Subsection

Section 23(1)(d) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010

(d)require the clinical establishment to take those measures, or measures which are at least equivalent to them, within a reasonable period (not being less than fourteen days) as may be specified in the notice.