Section 23 in The Punjab Medical Registration Act, 1916
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 presence or not, be liable to be punished or conviction by a [Judicial Magistrate] [Substituted for the word 'magistrate' by Punjab Act 25 of 1964.] of the first class with fine that may extend to three hundred rupees.
