Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Gujarat - Subsection

Section 35(1) in The Gujarat Clinical Establishments (Registration and Regulation) Act, 2021

(1)Whoever carries on a clinical establishment without registration shall, on first contravention, be liable to a monetary penalty up to twenty-five thousand rupees, for second contravention with a monetary penalty which may extend to fifty thousand rupees and for any subsequent contravention with a monetary penalty which may extend to one lakh rupees.