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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(5)(v) in The West Bengal Clinical Establishments Act, 1950

(v)birth, death and miscarriage, if any, that takes place in the clinical establishment during the period to which the report [relates;] [Words substituted by West Bengal Act 19 of 1998.]
(vi)[ the names of registered medical practitioners (including specialists) and the fees and other charges, if any, payable to each of them, which shall be displayed by every clinical establishment in such form as may be prescribed;] [Sub-clause (vi) inserted by West Bengal Act 19 of 1998.]
(dd)[ that the clinical establishment shall not refuse admission of any patient suffering from human immuno deficiency virus (HIV) infection or acquired immuno deficiency syndrome (AIDS);] [Clauses (dd) and (ddd) inserted by West Bengal Act 19 of 1998.]
(ddd)[ that the staffing pattern in respect of registered medical practitioners, registered nurses and registered midwives, and other persons shall be such as may be prescribed; and] [Clauses (dd) and (ddd) inserted by West Bengal Act 19 of 1998.]