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[Cites 0, Cited by 0] [Section 28(4)] [Section 28] [Entire Act]

State of West Bengal - Subsection

Section 28(4)(c) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(c)provide the aggrieved party, within a reasonable period not exceeding 7 (seven) working days, with a written preliminary response for his/her application, along with the action taken/proposed to be taken;