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] [Entire Act] State of Uttar Pradesh - Section Section 62 in The U.P. Homoeopathic Medicine Act, 1951 62. Penalty. - Any person who acts in contravention of Section 61 shall, on conviction for each offence, be punishable with fine, which may extend to two hundred rupees.
