Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 28] [Entire Act] State of Kerala - Subsection Section 28(6) in Kerala Clinical Establishments (Registration and Regulation) Act, 2018 (6)The recovery of fine shall be as laid down under Section 421 to 424 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).
