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[Cites 0, Cited by 0] [Section 19(5)] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(5)(b) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(b)other anticipated user-charges for services that is routine, usual and customary including any kind of tax payable to the Government; and