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

State of Haryana - Subsection

Section 37(3) in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014

(3)Whoever wilfully disobeys any direction lawfully given by any person or authority empowered under this Act to give such direction, shall be punished with fine which may extend to one lac rupees.