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 3] [Entire Act]

State of Punjab - Section

Section 4 in The Punjab Protection Of Medicare Service Persons And Medicare Service Institutions (Prevention Of Violence And Damage To Property) Act, 2008

4. Penalty.-

An offender, who commits any act in contravention of the provisions of this Act, shall be punished with an imprisonment, which may extend to one year or with fine, which may extend to fifty thousand rupees or with both.