Section 29 in Himachal Pradesh Nurses Registration Act, 1977
29. Penalty for dishonest use of certificate etc.
- Any person who, -(a)dishonestly makes use of any certificate of registration issued under the provisions of this Act to him or to any other person; or(b)procures or attempts to procure registration under the provisions of this Act by making or producing or causing to be made or produced any false or fraudulent declaration, certificate, or representation, whether in writing or otherwise; or(c)wilfully makes or causes to be made any falsification in any matter relating to the registers maintained or the certificates issued under the provisions of this Act; shall, on conviction by a magistrate of the first class, be punishable with fine which may extend to [twenty five thousand] [Substituted for the words 'three hundred' vide Act No. 32 of 2012.] rupees.
