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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of West Bengal - Subsection

Section 37(7) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(7)Whoever, without lawful authority, destroy or damage or cause to destroy or damage any order, notice or document given or prepared or kept in accordance with this Act and rules shall be guilty of contravention.