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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(1) in The Rajasthan Medicare Service Persons And Medicare Service Institutions (Prevention Of Violence And Damage To Property) Act, 2008

(1)In addition to the punishment specified in Section 4, the offender shall be liable to a penalty of twice the amount of purchase price of medical equipments damaged and loss caused to the property as determined by the Court trying the offender