Section 66 in The U.P. Homoeopathic Medicine Act, 1951
66. False assumption of degree, diploma, or certificate to be an offence.
- Whoever voluntarily and falsely assumes or uses any title or description or any addition to his name implying that he holds a degree, diploma, licence or certificate conferred, granted or issued by any association or institution recognized or authorized by the Board under this Act or that he is qualified to practice the homoeopathic system of medicine under the provisions of this Act, shall be punishable with fine which may extend to fifty rupees for the first offence under this section, and to fine which may extend to two hundred rupees for every subsequent offence.The Schedule(See Sections 31, 32, 33 and 34)Persons who are entitled to have their names entered in the Register of Homoeopaths
