Section 20(3) in The Maharashtra Acupuncture System of Therapy Act, 2015
(3)Every person who,-(a)possesses a degree or diploma in Acupuncture awarded by a statutory University in India and whose name is entered in a State Register of Acupuncture practitioners on the day on which this Act comes into force ; or(b)possesses a degree in Acupuncture awarded by the Maharashtra University of Health Sciences ; or(c)is a register medical practitioner and possesses a diploma awarded by the Council ; or(d)is a registered medical practitioner and possesses any recognized Acupuncture qualification;shall be entitled to have his name registered in Part A of the register maintained under this Act.
