Section 3 in The Orissa Medicare Service Persons and Medicare Service Institutions (Prevention of Violence and Damage to Property) Act, 2008
3. Violence against Medicare Service Person and damage to property.
- Whoever,-(a)commits an act of violence against a Medicare Service Person; or(b)causes any damage to the property of any Medicare Service Institution, shall be punished with imprisonment for a term which may extend to three years and with fine which may extend to fifty thousand rupees.
