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[Cites 0, Cited by 0] [Section 40(4)] [Section 40] [Entire Act]

State of West Bengal - Subsection

Section 40(4)(b) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010

(b)alleged contravention of any provision of this Act or any rule made thereunder resulting in major deficiencies that may pose any imminent danger to the health and safety of any patient or public, under sub-section (2) of section 29.