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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of West Bengal - Subsection

Section 22(9) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(9)While displaying or causing display of any information or advertisement, the clinical establishment, shall take reasonable care that the information are factually accurate and capable of substantiation, and are not exaggerated, false, misleading or be reasonably capable of being misinterpreted.