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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(3)(d) in The West Bengal Clinical Establishments Act, 1950

(d)in the case of a maternity home that such maternity home is not or will not be [under the charge of a registered medical practitioner resident therein] [Words substituted by West Bengal Act 24 of 1976.][round the clock] [Words inserted by West Bengal Act 30 of 1992.] and that the attendance on every woman before, at, or after child-birth [or sterilization or medical termination of pregnancy] [Words inserted by West Bengal Act 30 of 1992.] or on any child born is not or will not be under the superintendence of a registered midwife resident therein [round the clock] [Words inserted by West Bengal Act 30 of 1992.];