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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of West Bengal - Subsection

Section 27(5) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(5)Appropriate action may be taken against any patient or patient party who has contravened the provisions under the West Bengal Medical service persons and Medicare Service Institution (Prevention of Violence and damage to Property Act, 2009 [West Bengal Act XI of 2009].