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[Cites 0, Cited by 0] [Section 9(6)] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(6)(a) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(a)when his/her mental or physical condition is in controversy and the appropriate court, in its discretion, orders his/her to submit to a physical or mental examination by a registered medical practitioner; or