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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of West Bengal - Subsection

Section 38(6) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(6)On receipt of such communication from the Supervisory Authority, the person from whom vital records were seized shall provide the Supervisory Authority free of cost with copies or extracts as the case may be, duly authenticated by that person.