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

State of Arunachal Pradesh - Subsection

Section 8(2) in Arunachal Pradesh Protection of Medical Service Personnel and Medical Service Institutions (Prevention of Violence and Damage Or Loss of Property) Act, 2019

(2)If the offender has not paid the compensation imposed under subsection (1), the same shall be recovered as if it were an arrear of land revenue.The Government should recover and pay to the aggrieved party.