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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Assam - Subsection

Section 6(2) in Assam Medicare Service Persons and Medicare Service Institutions (Prevention of Violence and Damage to Property) Act, 2011

(2)Where the order of compensation made under sub-section (1) is not paid, the same shall be recovered under the provisions of the Bengal Public Demands Recovery Act, 1913 from the accused person as if it were an arrear of land revenue.