Section 31(1) in The Gujarat Homoeopathic Act, 1963
(1)No person other than an authority authorised to hold a qualifying examination shall confer, grant or issue, or hold himself out as entitled to confer, grant or issue any degree, diploma, certificate, licence or any other like award,(i)which states or implies that the holder, grantee or recipient thereof is qualified to practise the Homoeopathic system of medicine, or(ii)which is identical with, or is a colourable imitation of, any degree, diploma, licence, certificate or award granted by an authority authorised to hold a qualifying examination.
