Section 3 in The Homoeopathy Central Council (Amendment) Act, 2002
3. Insertion of new section 25A.-
After section 25 of the principal Act, the following section shall be inserted, namely:-" 25A. Provisional registration for practice.- If the courses of study to be undergone for obtaining a recognised medical qualification in homoeopathy include a period of training after a person has passed the qualifying examination and before such qualifi ation is conferred on him, any such person shall, on application made by him in this behalf, be granted provisional registration in a State Register of Homoeopathy by the Board concerned in order to enable him to practice homoeopathy in an approved insti ution for the purpose of such training and for no other purpose for the period aforesaid.".
