Section 29(7) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(7)In case the renewal of license is issued after the date of expiry of the existing license, the intervening period between the date of expiry and issuance shall be considered as a period of irregular keeping or carrying on a clinical establishment subsequently regularized and as such shall be recorded in the renewed license in Statutory Clinical Establishment Form VII.
