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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of West Bengal - Subsection

Section 27(2) in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017

(2)Whoever knowingly serves in a clinical establishment which is not duly registered and licensed under this Act, shall be liable to a penalty which may extend to twenty-five thousand rupees.