34. Penalty for instrumental manipulation by [nurse, midwife, auxiliary nurse-midwife, health visitor or dhai] [Substituted by Act 14 of 1964.].
- Any [nurse, midwife, auxiliary nurse-midwife, health visitor or dhai] [Substituted by Act 14 of 1964.] who resorts to instrumental or intra-uterine manipulations to effect delivery, shall be punishable with imprisonment which may extend to three months or with fine which may extend to one hundred rupees or with both.
