Section 1(4) in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017
(4)It shall apply to all clinical establishments other than-(a)any clinical establishment maintained by, or under the control of, the State Government, Central Government or Local Self-Government or any local authority; or(b)any clinical establishment or asylum established or licensed under the Mental Health Act, 1987; or(c)the clinical establishments owned, controlled or managed by the Armed Forces.Explanation. - For the purpose of this clause "Armed Forces" means the forces constituted under the Army Act, 1950, the Air Force Act, 1950 and the Navy Act, 1957.
