Section 2(c) in The West Bengal Clinical Establishments Act, 1950
(c)"maternity home" means an establishment where women are usually [received or accommodated or both] [Words substituted by West Bengal Act 24 of 1976.] for the purpose of confinement and ante-natal and post-natal care in connection with child-birth [,and includes an establishment where women are received or accommodated for the purpose of sterilization or medical termination of pregnancy] [Words inserted by West Bengal Act 30 of 1992.];
