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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of West Bengal - Subsection

Section 45(5) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(5)The clinical establishment shall be responsible for any test report provided by it in cases where the sample or specimen is collected by them and sent for examination but the actual tests are being performed by a reference laboratory.