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[Cites 0, Cited by 0] [Section 40(1)] [Section 40] [Entire Act]

State of West Bengal - Subsection

Section 40(1)(b) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010

(b)to decide whether the charges for services and investigations by clinical establishments are fair & reasonable in case where there is any dispute between the clinical establishment and the service recipient or his representative: