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 7(1)] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(1)(c) in The West Bengal Clinical Establishments Act, 1950

(c)being the holder of a license granted under this Act in respect of any clinical establishment, uses or allows such establishment to be used for [immoral purposes in contravention of the terms and conditions referred to in clause (a) of sub-section (5) of section 4,] [Words, figures, letter and brackets substituted by West Bengal Act 30 of 1992.]