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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of West Bengal - Subsection

Section 27(1) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010

(1)Whoever carries on a clinical establishment without registration and license shall be liable to a penalty which may extend to fifty thousand rupees, along with a further penalty of five hundred rupees for each day of operation of the clinical establishment without license subject to maximum of two lakh rupees.