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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of West Bengal - Subsection

Section 25(5) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(5)The clinical establishments shall provide emergency medical treatment as mentioned in sub-rule (1) to any person including any indigent person under any circumstances, including inability to pay the user charges. This may be provided under clause (s) of sub-section (3) of section 7.