Section 37(2) in Karnataka Ayurvedic, Naturopathy, Siddha, Unani And Yoga Practitioners' Registration And Medical Practitioners' Miscellaneous Provisions Act, 1961
(2)Whoever contravenes the provisions of this section shall, on conviction, be punished with fine which may extend to [rupees five lakshs] [Substituted by Act 03 of 2017 w.e.f. 04.01.2017].
