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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of West Bengal - Subsection

Section 20(5) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(5)The clinical establishment shall generate and maintain such records and a register of those patients and shall submit a quarterly report thereof in such form containing such particulars in such manner as may be notified to the Licensing Authority as a part of mandatory reporting under rule 23.