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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(3)(b) in The West Bengal Clinical Establishments Act, 1950

(b)that the real object of the applicant is to use or allow the clinical establishment to be used for immoral purposes;
(bb)[ that the clinical establishment does not have such minimum number of registered medical practitioners and registered nurses as may be prescribed;] [Clause (bb) inserted by West Bengal Act 19 of 1998.]