Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

State of West Bengal - Subsection

Section 27(2)(f) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(f)he shall accept all the consequences of informed consent. If he refuses treatment or does not follow the instructions or advice of the service provider, shall accept the consequences of his decision and thus relieve the service provider of any liability;