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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of West Bengal - Subsection

Section 39(3) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010

(3)The Tribunal may, with the approval of the State Government, appoint consultants required to assist it in the discharge of its functions on such terms and conditions as may be specified, by regulations.