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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(2)(e) in The West Bengal Clinical Establishments Act, 1950

(e)[ the form in which records shall be kept and the form and manner in which and the intervals at which reports shall be submitted to the prescribed authority under clause (d) of sub-section (5) of section 4;] [Clauses (e) and (ea) substituted by West Bengal Act 24 of 1976.]
(ea)[ other terms and conditions which may be prescribed under clause (e) of sub-section (5) of section 4;] [Clauses (e) and (ea) substituted by West Bengal Act 24 of 1976.]
(eb)[ the form in which the names of registered medical practitioners (including specialists) and the fees and other charges payable to each of them shall be displayed under sub-clause (vi) of clause (d) of sub-section (5) of section 4;] [Clauses (eb) and (ec) inserted by West Bengal Act 19 of 1998.]
(ec)the staffing pattern in respect of registered medical practitioners, registered nurses and registered midwives, and other persons under clause (ddd) of sub-section (5) of section 4;] [Clauses (eb) and (ec) inserted by West Bengal Act 19 of 1998.]