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State of West Bengal - Section

Section 30 in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017

30. Penalty for contravention.

- Whoever contravenes any provision of this Act or any rule made thereunder shall, if no penalty is provided elsewhere, be liable to a penalty which may extend to fifty thousand rupees for the first contravention and one lakh rupees for any subsequent contravention.