Section 23 in Tamil Nadu Medical Registration Act, 1914
23. Penalty for falsely pretending to be a registered practitioner.
- Every person who falsely pretends to be a registered practitioner shall, whether any person is actually deceived by such pretence or not, be liable to be punished on conviction by a Presidency Magistrate or a magistrate of the first class with fine that may extend to three hundred rupees.Notes. - According to clauses (a) and (c) of sub-section (3) of section 3 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), which came into force on the 1st day of April 1974, any reference to a Magistrate of the first class and to Presidency Magistrate shall, unless the context otherwise requires, be construed as a reference, respectively to a Judicial Magistrate of the first class and to a Metropolitan Magistrate.
