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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of West Bengal - Subsection

Section 20(1)(d) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(d)"The Commission shall be empowered to issue Regulations for the clinical establishments to provide proper estimates to service recipients or their representatives for treatments not covered under package rates and the final bill shall not exceed certain percentage of estimate provided as may be fixed by the Commission through such regulations".