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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 41] [Entire Act] State of West Bengal - Subsection Section 41(7) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010 (7)While adjudicating the quantum of penalty under this Chapter, the Tribunal shall have due regard to the guidelines specified in section 32.
