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[Cites 0, Cited by 1] [Section 14] [Entire Act]

State of West Bengal - Subsection

Section 14(4) in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017

(4)The licensing authority shall in every case where the application is rejected, record the grounds for rejection:Provided that no application shall be rejected, unless the applicant has been given an opportunity of showing cause in support of his application.