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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Karnataka - Subsection

Section 21(3) in Karnataka Nurses, Midwives and Health Visitors Act, 1961

(3)Any person who fails to comply with the provisions of sub-sections (1) and (2) shall, on conviction, be punished with fine which may extend to twenty-five rupees for the first offence, to fifty rupees for the second offence and to one hundred rupees for any subsequent offence.