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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(1) in The Uttar Pradesh Public Health And Epidemic Diseases Control Act, 2020

(1)In addition to the penalties provided under this Act, the Government may order that expenditure incurred by the Government orloss or damage caused by the deliberate or negligent conduct or behaviour of any individual or an organisation be recovered from such individual or organisation.