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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of West Bengal - Subsection

Section 42(4) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(4)If the accused party pleads guilty, the adjudicating authority shall record the plea as nearly as possible in the words used by the accused party, if possible verbatim or by way of transliteration or upon his/her discretion to convict thereon by recording reasons thereon.