Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Gujarat - Subsection

Section 36(5) in The Gujarat Clinical Establishments (Registration and Regulation) Act, 2021

(5)While determining the quantum of monetary penalty, the Authority shall take into account the category, size and type of the clinical establishment and local conditions of the area in which the establishment is situated.