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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of Chattisgarh - Subsection

Section 12(3)(B) in Chhattisgarh State Upacharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Adhiniyam, 2010

(B)Conviction for offence under this Act. - If a nursing home or a clinical establishment commits an offence under Section 12 (A), shall be punishable with prescribed fine only for the first offence :