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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of West Bengal - Subsection

Section 30(8) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(8)Under section 9 of the Act, the State Registrar shall compile and update the state register immediately upon receiving information from the District Registrar regarding all additions, alteration to and other amendments in District Register.