Section 8(2) in The West Bengal Clinical Establishments Act, 1950
(2)Nothing in this Act shall apply in respect of-(a)any clinical establishment maintained by or under the control of [the State Government or the Central Government] [Words substituted by West Bengal Act 30 of 1992.] or any local authority; or(b)any asylum established or licensed under the Indian Lunacy Act, 1912; or(c)any leper asylum appointed, established or maintained under the Lepers Act, 1898; or[* * * * * * * *] [Clause (d) omitted by West Bengal Act 19 of 1998.](e)any hairdresserÂ’s shop or saloon where scalp or face-massage or manicure treatment is administered to female customers only or is administered in full view of all the customers resorting there; [or] [Word inserted by West Bengal Act 12 of 1954.][* * * * * * * *] [Clause (f) first inserted by West Bengal Act 12 of 1954, then omitted by West Bengal Act 19 of 1998.][******************] [Clause (g) first inserted by West Bengal Act 12 of 1954. thereafter, omitted by West Bengal Act 30 of 1992.]
