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[Cites 0, Cited by 0] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(7) in The Clinical Establishments (Registration And Regulation) Act, 2010

(7)The manner of filing the appeal referred to in sub-section (6) shall be such as may be prescribed. (8) The monetary penalty levied under sections 41 and 42 shall be credited to such account as the State Government may by order specify in this behalf.