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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of West Bengal - Subsection

Section 36(13) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(13)Nothing in this rule shall be deemed to deter any member of Supervisory Authority to inspect any medical record relating to any patient in a clinical establishment maintaining confidentiality and taking care that it doesn't come into public domain.