KARNATAKA PROHIBITION OF VIOLENCE AGAINST MEDICARE SERVICE PERSONNEL AND DAMAGE TO PROPERTY IN MEDICARE SERVICE INSTITUTIONS ACT , 2009

An Act to prohibit violence against medicare service personnel and damage to property in medicare service institutions and for matters connected therewith and incidental thereto

Act number

Act 1 of 2009

Year

2009

Enacted on

26-02-2009

In force from

02-03-2009

Jurisdiction

Karnataka State Act

Subjects

Criminal Law, Health And Medicine

Read the full text of KARNATAKA PROHIBITION OF VIOLENCE AGAINST MEDICARE SERVICE PERSONNEL AND DAMAGE TO PROPERTY IN MEDICARE SERVICE INSTITUTIONS ACT , 2009 section by section on LawLens.

Official source: India Code