Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Entire Act]

NCT Delhi - Section

Section 26 in The Delhi Medical Council Act, 1997

26. Penalty for falsely claiming to be registered.

- If any person whose name is nor for the time being entered in the register, falsely represents that it is so entered, or uses in connection with his name or title any words or letters reasonably calculated to suggest that his name is so entered, he shall, on conviction, he punished with fine which may extend to five thousand rupees.