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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of West Bengal - Subsection

Section 28(2) in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017

(2)Whoever being required by or under this Act to supply any information wilfully withholds such information or gives information which he knows to be false or which he does not believe to be true, shall be liable to a penalty which may extend to one lakh rupees.