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The Clinical Establishments (Registration and Regulation) Act, 2010 Chapter VI: Penalties 40. Penalty. – Whoever contravenes any provision of this Act shall, if no penalty is provided elsewhere, be punishable for the first offence with fine which may extend to ten thousand rupees, for any second offence with fine which may extend to fifty thousand rupees and for any subsequent offence with fine which may extend to five lakh rupees.    |
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