Section 38 in The U.P. Homoeopathic Medicine Act, 1951
38. Penalty on unregistered person representing that he is registered.
- If a person whose name is not entered in the register of homoeopaths, falsely pretends that it is so entered or uses in connection with his name or title any word or letters representing that his name is so entered, he shall, whether any person is actually deceived by such representation or not, be punishable with fine which may extend to two hundred rupees.
