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

State of West Bengal - Subsection

Section 14(4) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010

(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.