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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Haryana - Subsection

Section 36(3) in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014

(3)Any person who continues to run a clinical establishment after the order of closure under sub-section (2), shall be punished with simple imprisonment for a term which may extend to two years and with fine which may extend to five lac rupees.