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State of Maharashtra - Section

Section 35 in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002

35. Failure to surrender certificate of registration.—

If any person whose name has been removed from the register fails without sufficient cause, forthwith to surrender his certificate of registration or renewed certificate of registration or both, he shall, on conviction, be punished with fine which may extend to five hundred rupees per month of such failure.