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State of Chattisgarh - Section

Section 6 in Chhattisgarh State Upcharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Niyam, 2013

6. Income of the office of Supervisory Authority.

- The fees/penalties payable by the Clinical Establishments shall become the income of the office of the Supervisory Authority of the concerned district and shall be used for the purposes of carrying the activities assigned to it.