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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Gujarat - Subsection

Section 55(1) in The Gujarat Emergency Medical Services Act, 2007

(1)Whoever contravenes the provisions of section 45 or 51, shall be punishable on the first conviction with fine which may extend to twenty-five thousand rupees and on any subsequent conviction with imprisonment which may extend to six months or with fine which may extend to fifty thousand rupees or with both.