Section 4(1) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(1)Under sub-section (1) of section 7 of the Act, [notwithstanding anything contained in any law for the time being in force], no person shall use, or continue to use any name for the purpose of commencing, keeping or carrying on that clinical establishment or display and advertise thereof without the prior registration of that clinical establishment with such name under sub-rule (2).
