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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Haryana - Subsection

Section 37(8) in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014

(8)While determining the quantum of fine, the State Authority for Clinical Establishment shall take into account the category, size and type of the clinical establishment and local conditions of the area in which such clinical establishment is situated.