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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of West Bengal - Subsection

Section 40(4) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(4)The licensing authority shall keep a record of accounts of the fees so debited and credited, on receipt of the Treasury Challan / GRIPPS (e-transfer of fee) and submit such records to the State Register annually.