Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of West Bengal - Subsection

Section 41(4) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(4)After receipt of such appeal, the Appellate Authority shall fix the time and date for hearing and inform the same to the appellant and others concerned by a registered letter giving at least 15 (Fifteen) days time for hearing of the case.