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Andhra Pradesh HC: Harsher Punishments Required for Running Ill-Equipped Fake Hospitals - (23 Oct 2017)

Andhra Pradesh High Court has observed that law only prescribe punishment in terms of monitory fine for the act of running a medical facility without licence, which is hardly a deterrent in the present world for unscrupulous elements to establish and run ill-equipped fake hospitals.

Tags : ANDHRA PRADESH HIGH COURT   FAKE HOSPITALS  

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