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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of West Bengal - Subsection

Section 36(2) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(2)The Licensing Authority, as often as may be necessary, shall order a scheduled inspection and/or inquiry in respect of any clinical establishment at periodic interval as often as may be necessary to satisfy himself that the clinical establishment is being kept or carried on in accordance with terms and conditions of the license.