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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(8) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(8)All debit and credit vouchers including the duplicate copy of bill and payment shall be retained by the clinical establishment for a period not less than five years which shall be available to the supervisory authority for inspection, and to the patient party on demand.The clinical establishments shall abide by the conditions laid down in section 7 of sub-section 3 (o, p and q) of the Act.