Section 44(1) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(1)Depending upon the nature of ownership, the clinical establishment shall be classified into following mutually exclusive groups: (A) Individual Proprietorship; or (B) Collective proprietorship or company or organization and in case of company, a copy of Memorandum/Articles of Association or Partnership deed or similar document has to be submitted along with the application.Explanation. - Collective proprietorship or company or organization shall be further classified into: (B1) Registered Partnership; (B2) Registered Company; (B3) Corporation registered under a Central, Provincial or State Act (to be specified); (B4) Trust (including Charitable) registered under a Central, Provincial or State Act (to be specified by the applicant); (B5) Organization registered under society registration Act or (B6) Any other (Private Sector enterprise (to be specified by the applicant)
