Section 43(2) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017
(2)The clinical establishment is liable of contravention of sub-rule (1) if on any instrument so executed by its representative -(a)the form of signature does not show unambiguously that the signature is made in a representative capacity; or(b)the represented person is not identified in the instrument; or(c)the signature is an unauthorized signatureExplanation. - 'Unauthorized signature' means one made without actual, implied or apparent authority and includes a forgery under section 464 of the Indian Penal Code, 1860.
