Section 30(1) in Maharashtra Homoeopathic Practitioners' Act, 1960
(1)Every institution recognised under this section shall be entitled to train students for the examinations [in accordance with the regulations made by the Central Council for conferring the medical qualifications in Homoeopathy recognised by the Central Council.] [These words were substituted for the words 'of the Council for which it is recognized' ibid. Section 19(a).]
