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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(1)(c) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010

(c)may, if there is any reasonable cause to suspect that anyone is carrying on a clinical establishment without registration and license, enter and search in the manner prescribed with or without the assistance of a police officer not below the rank of sub-inspector, at any reasonable time,