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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of West Bengal - Subsection

Section 16(2) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(2)The patient shall have the right to seek for a second opinion and subsequent opinions, if appropriate, from another consultant and the Primary Consultant shall explain her reason for non-agreement, if any, if she feels that such consultation is not medically necessary for the treatment plan.