Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] State of West Bengal - Subsection Section 23(4) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010 (4)If the clinical establishment fails to comply with an improvement notice, his license may be suspended for such period to be mentioned in the order.
