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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(1)(i) in The West Bengal Clinical Establishments Act, 1950

(i)on conviction for a first offence be punishable with imprisonment for a term which may extend to [three years or with fine which may extend to] [Words substituted by West Bengal Act 30 of 1992.][ten thousand rupees] [Words substituted by West Bengal Act 19 of 1998.] or with both, and