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Union of India - Section

Section 43 in The Clinical Establishments (Registration And Regulation) Act, 2010

43. Penalty for minor deficiencies.—

Whoever contravenes any provision of this Act or any rule made thereunder resulting in deficiencies that do not pose any imminent danger to the health and safety of any patient and can be rectified within a reasonable time, shall be punishable with fine which may extend to ten thousand rupees.