Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of West Bengal - Subsection

Section 28(3) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010

(3)Whoever being required by or under this Act to maintain and supply records, reports, registers and other documents willfully tamper, destroy, falsify such documents shall be liable to a penalty which may extend to two lakh rupees.