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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of West Bengal - Subsection

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

(b)on conviction for a second or subsequent offence be punishable with imprisonment for a term which may extend to two years or with fine which may extend to two thousand rupees or with both.