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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(1)(e) in Rajasthan Nurses, Midwives, Health Visitors and Auxiliary Nurse-Midwives Registration Act, 1964

(e)being the secretary, manager or other officer of any recognised institution referred to in clause (5) of Section 24, issues, or authorises the issue of, a certificate to any person or enters, or authorises the entry of, the name of such person in contravention of the provision contained in Section 26, shall, on conviction, be punished with fine which may extend to [thirty thousand rupees.] [Substituted 'three hundred rupees' by Rajasthan Act No. 16 of 2013, dated 10.4.2013.]