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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(1) in The Maharashtra Acupuncture System of Therapy Act, 2015

(1)Except the Maharashtra University of Health Sciences, no person, association or institution, called by any name, shall confer grant or issue, or hold himself or itself out as entitled to confer, grant or issue, any degree, or any other document stating or implying that the holder, grantee or recipient thereof is qualified to practice the Acupuncture system of therapy.