Section 28(1) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971
(1)No person shall add to his name any title, description, letter or abbreviation which implies that he holds a degree, diploma, licence, certificate or any other like award as his qualification to practise Homeopathy, etc., unless,-(a)he actually holds such degree, diploma, licence, certificate or any other like award; and(b)such degree, diploma, licence, certificate or any other like award-(i)is recognised by any law for the time being in force in India or in any part thereof; or(ii)has been conferred, granted or issued by a University or an institution or authority referred to in clauses (b) and (c) of sub-section (1) of section 27.
