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

State of West Bengal - Subsection

Section 42(3) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(3)If after receiving the complaint, the accused party appears before the adjudicating authority, the particulars of the contravention of which is accused, shall be stated to the accused party and shall be asked whether accused party pleads guilty in whole or in part or any defense to make.