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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(6) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(6)No clinical establishment shall close, discontinue or suspend or cause to close, discontinue or suspend any or all of the healthcare service facilities mentioned in sub-rule (4) for a period of more than one month without submitting a prior intimation report of such closure, discontinuation or suspension to the licensing authority.