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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Tripura - Subsection

Section 5(1)(b) in The Tripura Clinical Establishments Act, 1976

(b)that the clinical establishment is not under the supervision of a person who is not a qualified medical practitioner and he or a qualified nurse is not a resident in the establishment or that there is not a proper proportion of qualified nurses among the persons having the superintendence of or employed in the nursing of the patients in the establishment, or