Section 4 in Arunachal Pradesh Protection of Medical Service Personnel and Medical Service Institutions (Prevention of Violence and Damage Or Loss of Property) Act, 2019
4. Penalty.
- Any person, who commits any act in contravention of section 3, shall be punished with imprisonment for a term not less than 3 years which may extend upto 10 years, or with fine which may extend upto 5 lakhs rupees or with both.
