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State of Kerala - Section

Section 40 in Kerala Clinical Establishments (Registration and Regulation) Act, 2018

40. Maintenance of medical records.

- Every clinical establishment shall maintain medical records of patients, in accordance with the laws for the time being in force, regarding the diagnosis, result of investigations, treatment given, condition at the time of discharge and advice given to the patients and a copy thereof shall be made available to the patient or to relatives free of cost.