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[Cites 0, Cited by 2] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(1) in The Clinical Establishments (Registration And Regulation) Act, 2010

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