Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(2) in The Maharashtra Acupuncture System of Therapy Act, 2015

(2)Where any Acupuncture institution opens a new course of study or training without the previous permission of the Council obtained in the prescribed manner, then no qualification granted to any student of such institution on the basis of such study or training shall be a recognized qualification in Acupuncture for the purposes of this Act.