Section 51(1) in The Rajasthan Homoeopathic Medicine Act, 1969
(1)No person other than an association or institution recognised or authorised by the Board under this Act shall confer, grant or issue, or hold himself out as entitled to confer, grant or issue, any degree, diploma, licence, certificate or other document stating or implying that the holder, grantee or recipient thereof is qualified to practice the homoeopathic system of medicine.
