Section 3 in Arunachal Pradesh Protection of Medical Service Personnel and Medical Service Institutions (Prevention of Violence and Damage Or Loss of Property) Act, 2019
3. Prohibition of violence.
- Any act of violence, mental or physical abuse, against Medical service personnel during or incident to discharge of his lawful duties pertinent to medical and health care delivery within such Medical institutions or in a mobile clinic or in an ambulance shall be prohibited.
