Section 11(3) in Andhra Pradesh Private Medical Care Establishments (Registration and Regulation) Act, 2002
(3)Any person who knowingly serves in a medical care establishment which is not duly registered and licensed under this Act or which is used for immoral purposes shall be guilty of an offence and shall be punishable with a fine, which may extend to one thousand rupees.] [Substituted by Act No. 37 of 2006, dated 22.9.2006.]
