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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of West Bengal - Subsection

Section 20(1)(b) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(b)The clinical establishments which have received land or other facilities from the Government during initiation and in course of continuance of their projects shall be responsible to provide free treatment to 20% of the Outdoor Patient Department (OPD) patients and 10% of the Indoor Patient Department (IPD) patients, calculated by the numbers of patients and the amount involved whichever is higher, who belong to the economically weaker sections, the detailed modalities in this regard may be determined by the Commission in due course of time.