Section 8(3) in The West Bengal Clinical Establishments Act, 1950
(3)With effect from the date of coming into force of the West Bengal Clinical Establishments (Amendment) Act, 1998 (hereinafter referred to as the said date), all the provisions of this Act shall apply to-] [Sub-Section (3) inserted by West Bengal Act 19 of 1998.](a)every hospital,(b)every dispensary (with bed), and(c)every other medical institution,specially exempted by the State Government, if any, under any provision of this Act in force immediately before the said date, and, thereupon, every such hospital, dispensary (with bed) or other medical institution, as the case may be, shall apply for registration and license under the provisions of this Act within such time as the State Government may, by notification published in the Official Gazette, specify.[8A Indemnity. - [Section 8A inserted by West Bengal Act 12 of 1954.]
