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[Cites 0, Cited by 1] [Section 8(4)] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(4)(a) in Kerala Medical Education (Regulation and Control of Admission to Private Medical Educational Institutions) Act, 2017

(a)impose a monetary fine up to ten lakh rupees on the institution together with interest thereon at the rate of twelve per cent per annum which shall be recovered as if it were an arrear of public revenue due on land;