Section 40(1)(a) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010

[Cites 0, Cited by 0] [Section 40(1)] [Section 40] [Entire Act]

State of West Bengal - Subsection

Section 40(1)(a) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010

(a)to decide any dispute between proprietors of clinical establishment and service recipient in relation to-

(i)services as provided by clinical establishment;

(ii)bills as charged by clinical establishment,