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[Cites 0, Cited by 0] [Section 27(6)] [Section 27] [Entire Act]

State of West Bengal - Subsection

Section 27(6)(d) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(d)Guardian, legal heir or natural successor or near relatives of the service recipient in event of the death of the service recipient or being incapacitated due to existing physical/mental/emotional state rendering him/her incapable to authorize a person as his/her Representative.