33. Penalty or unlawful assumption of title of registered [nurse, midwife, auxiliary nurse-midwife, health visitor or dhai] [Substituted by Act 14 of 1964.].
- Any person who not being a [registered nurse, midwife, auxiliary nurse-midwife, health visitor or dhai] [Substituted by Act 14 of 1964.] takes or uses the name of title of a registered nurse, midwife, auxiliary nurse-midwife, health visitor or dhai or uses any name, title, description, prescribed uniform, badge, object or sign board, 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 midwife, auxiliary nurse-midwife, health visitor or dhai] [Substituted by Act 14 of 1964.] shall be punishable with fine which may extend to fifty rupees.
