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Cal. HC: Fixing Treatment Rates for Private Hospitals Will Violate Fundamental Right to Trade - (15 Jun 2023)

CIVIL

Calcutta High Court has held that order issued by West Bengal Clinical Establishment Regulatory Commission for fixing of rates by Clinical Establishments from patients in the State is without any statutory backing and violates Fundamental Right to Trade of Clinical Establishments.

Tags : CALCUTTA HIGH COURT   TREATMENT RATES   PRIVATE HOSPITALS   RIGHT TO TRADE  

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