Section 38(1)(iii) in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017

[Cites 0, Cited by 3] [Section 38(1)] [Section 38] [Entire Act]

State of West Bengal - Subsection

Section 38(1)(iii) in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017

(iii)examine and consider complaints, filed manually or electronically through an online system in matters related to patient care service, deviations from declared fees and charges, refusal of supply of copy of medical records and allied matters, alleged irrational and unethical trade practice alleged before the Commission by aggrieved patient parties against clinical establishments and after isue of notice and hearing both parties, adjudicate, compensate and pass such other orders, as deemed appropriate:

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State of West Bengal - Subsection

Section 38(1)(iii) in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017