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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of West Bengal - Subsection

Section 40(2) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010

(2)The Tribunal shall hear the appeal preferred by the aggrieved clinical establishment against the order of penalty made by the Adjudicating authority under sub-section (2) of section 34.