Section 29(d) in Arunachal Pradesh Nursing Council Act, 2011
(d)Being the Secretary, Manager or other Officer of a Hospital, School or other Institution issues or authorizes the issue of a certificate to any person or enters, or authorizes entry of the name of such person in contravention of section 25 shall be punished with a fine which may extend to two thousand rupees or with imprisonment for a term which may extend to six months or with both.
