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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(3)(d) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(d)when the patient is incapable of giving consent because she is of under-age, or is unconscious or is in a state of mind constituting a mental impairment; or