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State of Assam - Section

Section 17 in The Assam Health Establishments Act, 1993

17. Penalty for serving in an unlicensed and and un-registered health establishment.

- Any person who knowingly serves in a health establishment which is not duly registered and licensed under this Act or which is used for immoral purposes shall be guilty of an offence and shall be punishable with fine which may extend to five hundred rupees.