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

State of West Bengal - Subsection

Section 3(4) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(4)The clinical establishment offering Service facilities in more than one category classified as multi-purpose clinical establishment as mentioned in rule 33, need not apply for separate registration for each type of category but shall have to submit application under rule 34 clearly mentioning those service facilities to obtain a composite license against a composite fee.