Section 2(z) in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017
(z)"trade practice" in relation to a clinical establishment means any practice relating to the provision of services by a clinical establishment, and includes-(i)anything done by the clinical establishment which controls or affects the price charged for services rendered by the clinical establishment, or the method of providing services by the clinical establishment;(ii)a single or isolated action of any person in relation to any trade;(za)"West Bengal Clinical Establishment Regulatory Commission",(hereinafter referred as the Commission), means a body constituted by the State Government as described in Section 36 of this Act. It shall have such regulatory, supervisory and grievance redressing functions for patients as may be prescribed over the activities of clinical establishments licensed under this Act.
