Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 42] [Entire Act] State of Punjab - Subsection Section 42(8) in Punjab Clinical Establishments (Registration and Regulation) Act, 2020 (8)All monetary penalties levied under this Act shall be credited to such account as the State Government may by order specify in this regard.
