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[Cites 0, Cited by 1] [Section 7(3)] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(3)(l) in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017

(l)that every clinical establishment shall maintain a Public Grievance Cell for lodging of any complaint regarding treatment, improper billing, deficit in service, attending staffs' behaviour etc. and for redressal thereof;