Section 26 in Uttarakhand Medical Council Act, 2002
26. 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 titled any word or letters reasonably calculated to suggest that his name is so entered, he shall, on conviction, be punished with minimum fine of Rs. 25,000 which may extended upto Rs. 50,000.
