Section 2(d) in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017
(d)"clinical laboratory" means any establishment or premises used or intended to be used for the-(i)pathological, bacteriological, genetic, radiological, chemical, biological or other tests, examination, analysis or collection of sample and specimen or other diagnostic or investigative services, procedure or intervention, or(ii)preparation of cultures, vaccines, sera or other biological or microbiological products,
