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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(2) in The Punjab Protection Of Medicare Service Persons And Medicare Service Institutions (Prevention Of Violence And Damage To Property) Act, 2008

(2)If the offender has not paid the penalty, imposed under sub-section (1), the same shall be recoverable as arrears of land revenue.