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[Cites 0, Cited by 0] [Section 8] [Entire Act]

NCT Delhi - Subsection

Section 8(2) in Delhi Medicare Service Personnel And Medicare Service Institutions (Prevention Of Violence And Damage To Property) Act, 2008

(2)If the offender has not paid the penal amount under sub section (1), the said sum shall be recovered as if it were arrears of land revenue due from him.