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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of West Bengal - Subsection

Section 41(3) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(3)Any appeal preferred under sub-rule (1) or (2) shall be accompanied with a non-refundable appeal fee to be deposited in the appropriate receipt head, amount of which shall be ten percent of the license fee.