Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(3)(a) in The West Bengal Clinical Establishments Act, 1950

(a)on conviction for a first offence be punishable with imprisonment for a term which may extend to six months [and with fine which may extend to one thousand rupees] [Words substituted by West Bengal Act 19 of 1998.], and