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State of Gujarat - Section

Section 29 in The Gujarat Medical Council Act, 1967

29. Penalty for falsely claiming to be registered.

- If any person whose name is not for the time being entered in the register falsely represents that it is so entered, or uses in connection with his name or title any words or letters reasonably calculated to suggest that his name is so entered, he shall, on conviction, be punished with fine which may extend to five hundred rupees