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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Tripura - Subsection

Section 16(2)(c) in The Tripura Clinical Establishments Act, 1976

(c)the records to be kept of the patients received into a clinical establishment and in the case of the maternity home of miscarriages, abortions or still births occurring in the nursing home and of the children born therein and of the children born who are removed from the maternity home otherwise than to the custody or care of any patient, guardian or relative;