Section 14(1) in Tamil Nadu Nurses And Midwives Act, 1926
(1)Any person, who, not being a [registered nurse or health visitor] [Substituted for the words 'registered nurse' by section 14(i) of the Tamil Nadu Nurses and Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of 1960).] takes or uses the name or title of [registered nurse or health visitor] [Substituted for the words 'registered nurse' by section 14(i) of the Tamil Nadu Nurses and Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of 1960).] or uses any name, title, description, uniform, badge or signboard, with the intention that it may be believed or with the knowledge that it is likely to be believed that such person is a [registered nurse or health visitor] [Substituted for the words 'registered nurse' by section 14(i) of the Tamil Nadu Nurses and Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of 1960).] shall be punishable with fine not exceeding the one hundred rupees.
