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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of West Bengal - Subsection

Section 59(4) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010

(4)Notwithstanding anything contained in sub-section (2), the clinical establishment for which license was granted before the commencement of this Act shall be governed by the provisions of repealed Act till the expiry of the terms of existing license.