Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Telangana - Subsection

Section 11(1)(b) in Telangana Allopathic Private Medical Care Establishments (Registration and Regulation) Act, 2002

(b)being the holder of licence granted under this Act in respect of any private medical care establishment, uses or allows such establishment to be used for illegal purposes in contravention of terms and conditions shall be guilty of an offence and shall,-
(i)[ on conviction for a first offence be punishable with a fine which may extend to twenty thousand rupees; and [Substituted by Act No.37 of 2006.]
(ii)on conviction for a second or subsequent offence, be punishable with a fine which may extend to forty thousand rupees.]