Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of West Bengal - Subsection

Section 23(5) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(5)Unless mentioned otherwise, Authentication of reports may be done by affixing a written signature, or a digital signature with identifiable initials or computer key along with date and time.Provided that, any laboratory report shall be authenticated only by using a signature along with date written by the concerned doctor.