Section 21(2) in The Punjab Homoeopathic Practitioners Act, 1965
(2)A qualifying examination shall be an examination in the Homoeopathic System held for the purpose of granting a diploma, degree or certificate conferring the right of registration under this Act by [the Council or by] [Inserted vide Punjab Act No. 11 of 1974.] any of the Institutions which on the recommendations of the Council may be specified by the State Government by notification as being authorised to hold a qualifying examination.
