Section 4(5)(d) in The West Bengal Clinical Establishments Act, 1950

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State of West Bengal - Subsection

Section 4(5)(d) in The West Bengal Clinical Establishments Act, 1950

(d)that for every clinical establishment records shall be kept in such form and report submitted to the prescribed authority in such form, in such manner and at such intervals, as may be prescribed, containing-

(i)the name and other particulars of each person who is received or accommodated at the clinical establishment as an outdoor or indoor patient;

(ii)the name of any of the prescribed diseases for which such person is treated;

(iii)the name and other particulars of the registered medical practitioner who attends him [,treats him, operates on him, or counsels him] [Words inserted by West Bengal Act 19 of 1998.];

(iv)the amount paid by each person towards costs of-

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State of West Bengal - Subsection

Section 4(5)(d) in The West Bengal Clinical Establishments Act, 1950