Section 29 in Arunachal Pradesh Nursing Council Act, 2011
29. Penalty for dishonest use of Certificate.
- Any person who :(a)Dishonestly makes use of any Certificate of registration issued under the provisions of this Act to him or her or any other person ; or(b)Procures or attempt to procure registration under provisions of this Act by making or producing causing to be made or produced any false or fraudulent declaration, or' certificate or representation whether in writing or otherwise; or(c)Willfully makes or causes to make any false representation in any matter relating to the registration of Certificates issued under the provisions of this Act; or(d)Being the Secretary, Manager or other Officer of a Hospital, School or other Institution issues or authorizes the issue of a certificate to any person or enters, or authorizes entry of the name of such person in contravention of section 25 shall be punished with a fine which may extend to two thousand rupees or with imprisonment for a term which may extend to six months or with both.
