Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act] State of West Bengal - Subsection Section 7(3)(b) in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017 (b)that necessary precaution shall be observed so guarding that the clinical establishment is not being used for unsocial or immoral purpose or both;