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[Cites 0, Cited by 0] [Section 328] [Entire Act]

State of West Bengal - Subsection

Section 328(b) in West Bengal Municipal Corporation Act, 2006

(b)if the death of a person occurs in a hospital or a nursing home or a maternity home, it shall be the duty of none but the medical officer or other office-in-charge thereof to forward forthwith a report of such death in such Form as may be specified by the State Government.