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[Cites 0, Cited by 5] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3) in The Medical Termination Of Pregnancy Act, 1971

(3)Any person who wilfully contravenes or wilfully fails to comply with the requirements of any regulation made under sub-section (1) shall be liable to be punished with fine which may extend to one thousand rupees.