Section 20 in The Bihar and Orissa Nurses Registration Act, 1935
20. Penalty for dishonest use of certificates, etc.
- Any person who-(a)dishonestly makes use of any certificate issued under the provisions of this Act to him or to any other person, or(b)procures or attempts to procure registration under the provision of this Act by making or procuring to be made or produced any false or fraudulent declaration, certificates or representation whether in writing or otherwise, or(c)wilfully makes or causes to be made any falsification in any matter relating to the registers maintained, or the certificates issued, under the provisions of this Act,shall on conviction by a magistrate of the first Class be punishable with fine not exceeding three hundred rupees.
