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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of West Bengal - Subsection

Section 22(8) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(8)The Licensing Authority may consider any of the relevant information, contained in the mandatory display mentioned under this rule as a public record and may make those records available in the public domain including departmental website or to any public servant in public interest.