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[Cites 0, Cited by 0] [Section 16(5)] [Section 16] [Entire Act]

State of West Bengal - Subsection

Section 16(5)(c) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(c)the transferring clinical establishment sends to the receiving Health care establishment or receiving Registered Medical Practitioner -
(i)all medical records ( or copies thereof), relating to the screening and the emergency medical condition of the person, which are available at the time of such transfer, including records relating to the patient's medical condition, observation of signs or symptoms, preliminary diagnosis, treatment provided, results of any investigation and the informed written consent, if any, and
(ii)a discharge certificate or a certificate of transfer that, based upon the information available at the time of transfer that the medical benefits reasonably expected from the provision of appropriate medical treatment at the receiving Health care establishment outweigh the increased risks, on account of the transfer, to the patient so far as the treatment of patients are concerned,