Section 26 in The Jammu and Kashmir Ayurvedic and Unani Practitioners Act, 1959
26. [ False assumption of certificate to be an offence. [Substituted by Jammu and Kashmir Act No. 17 of 2018, dated 17.9.2018.]
- Whoever falsely pretends to be a registered practitioner, whether any person is actually deceived by such pretence or not or voluntarily and falsely assumes or uses any title or description or any addition to his name implying that he holds a degree, diploma, license or certificate, granted by any authority shall on conviction be punishable with a fine which may extend to twenty thousand rupees or with imprisonment which may extend to one year or with both.] [Substituted by Jammu and Kashmir Act No. 17 of 2018, dated 17.9.2018.]
