Section 18(2) in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002
(2)Where any institution opens a new or higher course of study or training (including a post-graduate course of study or training) without the previous permission of the State Government as provided under section 17, no qualification granted to any student of such institution on the basis of such study or training shall be a recognised qualification for the purposes of this Act.
