Section 15(3) in The Indian Medical Council Act, 1956
(3)Any person who acts in contravention of any provision of sub-section (2) shall be punished with imprisonment for a term which may extend to one year or with fine which may extend to one thousand rupees, or with both.] [ Inserted by Act 24 of 1964, Section 7 (w.e.f. 16.6.1964).]
