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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(2) in Andhra Pradesh Private Medical Care Establishments (Registration and Regulation) Act, 2002

(2)[ Any person who contravenes any of the provision of this Act or any rules made under this Act shall be guilty of an offence provided for in this Act and shall on conviction be punishable with a fine, which may extend to one thousand rupees.