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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(2) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(2)The clinical establishment shall permit or allow the use of equipment, machineries, medical devices, or any other medical supplies only after being reasonably satisfied about the quality of such medical supplies and the use of unsafe or sub-standard equipment machineries, medical devices or medical supplies shall be treated as a major deficiency under section 29 of the Act.