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State of Kerala - Section

Section 32 in Kerala Clinical Establishments (Registration and Regulation) Act, 2018

32. Fees, fines and penalties to be credited to separate account.

- The amount collected by way of fees, fines and penalties by the Council and the Authority shall be credited to such separate account as the Government may, by order, specify in this behalf and shall be utilized for the activities connected with the implementation of the provisions of this Act.