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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(4) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(4)Any act of violation mentioned under sub-rule (2) and (3) by any service provider or any person associated with the clinical establishment shall be considered as unethical or unfair trade practice by the clinical establishment under section 7 of the Act and such clinical establishment shall be liable of contravention.