Section 7B in The West Bengal Clinical Establishments Act, 1950
7B. [ Offences under sections 7 and 7A to be cognizable] [Section 7B inserted by West Bengal Act 12 of 1954.][and non-bailable] [Words inserted by West Bengal Act 30 of 1992.]. -
All offences under sections 7 and 7A shall be cognizable [and all offences under sub-sections (1), (2) and (3) of sections 7 and 7A shall be non-bailable] [Words, figures, letter and brackets inserted by West Bengal Act 30 of 1992.].
