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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of West Bengal - Subsection

Section 15(2) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(2)The patient or patient party shall have the right to be informed by the Primary Consultant or RMO of his/her continuing health care requirements following any kind of discharge, including instruction about home medications, diet, physical activity and all other pertinent information to promote health and well-being.