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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(1)(b) in Andhra Pradesh Private Medical Care Establishments (Registration and Regulation) Act, 2002

(b)being the holder of licence granted under this Act in respect of any private medical care establishment, uses or allows such establishment to be used for illegal purposes in contravention of terms and conditions shall be guilty of an offence and shall-
(i)[ on conviction for a first offence be punishable with a fine, which may extend to Twenty thousand Rupees; and [Substituted by Act No. 37 of 2006, dated 22.9.2006.]
(ii)on conviction for a second or subsequent offence be punishable with a fine, which may extend to Forty thousand Rupees.]