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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Haryana - Subsection

Section 37(2) in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014

(2)Whoever knowingly serves in a clinical establishment not duly registered under this Act, shall be punished with fine which may extend upto one month's gross salary or twenty-five thousand rupees, whichever is less.