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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(2) in Bihar Medical Service Institution and Person Protection Act, 2011

(2)If the offender does not pay the penal amount under sub-section (1), the said sum shall be recovered under the provisions of the Bihar & Orissa Public Demands Recovery Act as if it were arrears of land revenue due from him.