Section 27 in Jammu and Kashmir Nursing Council Act, 2012
27. Penalty for dishonest use of certificate
Any person who,(a)dishonestly makes use of any certificate of registration issued under the provisions of the Act; or(b)procures or attempts to procure registration under the provisions of the Act by making or producing or causing to be made or produced any false, incorrect or fraudulent declaration or representation whether in writing or otherwise; or(c)wilfully makes or causes to be made any false representation in any matter relating to the register or the list of any certificate issued under the provisions of the Act, shall be punished for the first offence with a fine not exceeding rupees five thousand and for the second or subsequent offence with simple imprisonment for a term of six months or with a fine of rupees ten thousand or with both.
