Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 38(1)] [Section 38] [Entire Act] State of West Bengal - Subsection Section 38(1)(ix) in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017 (ix)have the powers to award such compensation as deemed appropriate not exceeding fifty lakh rupees, including interim compensation;