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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(4)(b) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(b)if the proprietor is a lessee; the documentary proof in form of (i) a copy of lease-deed, and (ii) current consent letter from the owner of the premises; or