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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Haryana - Subsection

Section 37(7) in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014

(7)Whoever contravenes any provisions of this Act or any rules made thereunder resulting in such deficiencies, as may be prescribed 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 punished with fine which may extend to ten thousand rupees.