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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of West Bengal - Subsection

Section 42(5) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(5)If the accused party does not admit or plead guilty, the adjudicating authority shall proceed to hear the accuser and take all such evidence as may be produced in support of the complaint and also proceed to hear the accused party and take all such evidence as she produces in her defense.