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State of Kerala - Section

Section 29 in Kerala Clinical Establishments (Registration and Regulation) Act, 2018

29. 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 liable to a monetary penalty which may extend to ten thousand rupees.