Section 4(3)(c) in The West Bengal Clinical Establishments Act, 1950

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State of West Bengal - Subsection

Section 4(3)(c) in The West Bengal Clinical Establishments Act, 1950

(c)in the case of a nursing home other than a maternity home that such nursing home is not or will not be under the charge of a registered medical practitioner resident therein [round the clock] [Words inserted by W..B. Act 30 of 1992.] and that the nursing of persons received and accommodated therein is not or will not be under the superintendence of a registered nurse resident therein [round the clock] [Words inserted by W..B. Act 30 of 1992.]; or

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State of West Bengal - Subsection

Section 4(3)(c) in The West Bengal Clinical Establishments Act, 1950