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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of West Bengal - Subsection

Section 37(8) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(8)The State Registrar may consider such enquiry report or improvement notice or any of the relevant information, contained therein as a public record and may make those records available in the public domain or to any public servant in public interest.