Section 35(8) in THE NATIONAL COMMISSION FOR HOMOEOPATHY ACT, 2020
(8)All medical qualifications which have been recognised before the date of commencement of this Act and are included in the Second Schedule to the Homoeopathy Central Council Act, 1973 (59 of 1973), shall also be listed and maintained by the Homoeopathy Education Board, in such manner as may be specified by regulations.
