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

State of West Bengal - Subsection

Section 37(5) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(5)Under the provision of section 20 and section 21, the licensing authority, if she is reasonably satisfied, may issue an order of suspension or cancellation or prohibition and may consider publication of such order in the public domain or to any public servant in public interest.