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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of West Bengal - Subsection

Section 23(4) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(4)Unless mentioned otherwise, the clinical establishment shall generate and maintain all the mandatory reports mentioned under this Act or rules in hard copy duly authenticated:Provided that, the Licensing Authority may consider generation and maintenance of such reports in electronic form in any technologically appropriate medium if she is satisfied with such manner at the time of inspection or enquiry.