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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of West Bengal - Subsection

Section 31(4) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(4)After receiving such report under sub-rule (3), and after making any suitable enquiry, if the State Registrar is satisfied, shall cause to correct the error or cancel the entry in manner specified under sub-rule (2).