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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(2)(f) in U.P. Indian Medical Institutions (Acquisition and Miscellaneous Provisions) Act, 1982

(f)provision for imposition of penalty on persons who contravene the provisions of such rules or who fail to comply with any lawful directions issued thereunder.