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

State of Kerala - Subsection

Section 32(2) in Travancore-Cochin Medical Practitioners Act, 1953

(2)Any person who. not being eligible to hold any appointment referred to in clause (iii) of sub-section (1). holds any such appointment shall, on conviction be punishable with fine which may extend to fifty rupees.