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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of West Bengal - Subsection

Section 26(16) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(16)Before refusing any application as mentioned in sub-rule (2) and (13), the clinical establishment shall be given an opportunity of being heard and any clinical establishment aggrieved by such order of refusal may prefer an appeal to the Appellate Authority in such a manner as mentioned under rule 41.