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[Cites 0, Cited by 0] [Section 3E] [Entire Act]

Union of India - Subsection

Section 3E(1) in Epidemic Diseases Act, 1897

(1)In addition to the punishment provided for an offence under sub-section (2) or sub-section (3) of section 3, the person so convicted shall also be liable to pay, by way of compensation, such amount, as may be determined by the Court for causing hurt or grievous hurt to any healthcare service personnel.