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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of West Bengal - Subsection

Section 45(4) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(4)The Owner or Occupier, as the case may be, of the clinical establishment shall be responsible for any act of misconduct by the service provider engaged by the clinical establishment as an employee or consultant unless it can be proved beyond reasonable doubt that such acts of misconduct was beyond the Licensee's supervisory control.