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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(5) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(5)Any clinical establishment with existing valid license intending to change or bring out any expansion, modifications or additions or changes in name (ownership), service facilities, address (place of business) or any other particulars mentioned in the license, has to obtain a new license by submitting an application thereof along with the requisite fee and duplicate copy of the existing License.Explanation. - Expansion may be in form of addition of more service facilities including enhancement of bed strength or expansion in any other forms.