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[Cites 0, Cited by 9] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(1) in The Karnataka Private Medical Establishments Act, 2007

(1)Where any person establishes, runs or maintains a Private Medical Establishment without registration granted under section 7 he shall, on conviction, be punished with imprisonment for a term which may extend to three years and with fine which may extend upto ten thousand rupees.