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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of West Bengal - Subsection

Section 25(4) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(4)The clinical establishments shall provide emergency medical treatment as mentioned in sub-rule (1) to the person in need in all cases, whether medico-legal or not, immediately without any delay or waiting for arrival of the police or completing legal formalities or waiting for the disclosure of identity of such person.