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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Kerala - Subsection

Section 32(3) in Travancore-Cochin Medical Practitioners Act, 1953

(3)Whoever, after having been convicted under sub-section (2). continues to hold any such appointment shall, on conviction be punished for each day after the previous Date of conviction during which he continues to hold the appointment with fine which may extend to twenty rupees.