Section 38 in THE NATIONAL COMMISSION FOR HOMOEOPATHY ACT, 2020
38. Special provision in certain cases for recognition of qualifications.—
Where the Commission deems it necessary so to do, it may, by notification, direct that any qualification in Homoeopathy granted by a medical institution outside India, after such date, as may be specified in that notification, shall be recognised qualification for the purposes of this Act:Provided that medical practice by a person possessing such qualification shall be permitted only if such person has been enrolled as a medical practitioner in accordance with the law regulating the registration of medical practitioner for the time being in force in that country:Provided further that medical practice by a person possessing such qualification shall be limited to such period as may be specified in thatorder:Provided also that medical practice by a person possessing such qualification shall be permitted only if such person qualifies National Exit Test.
