Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 95] [Entire Act] State of Telangana - Subsection Section 95(2) in Telangana District Boards Act, 1955 (2)A breach of sub-section (1) shall be punishable with fine which may extend to fifty rupees.Explanation. - In this section 'Medical Practitioner' includes a Hakim or Vaidya.
