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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(6) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(6)After considering all the relevant aspects of the desired modifications or additions or deletion or changes mentioned in the application under sub-rule (5), the licensing Authority, if satisfied, may approve and issue a new license incorporating such changes in registration within 90 (Ninety) days from the date of receipt of such application.