Section 25A in The Homoeopathy Central Council Act, 1973
25A. [ Provisional registration for practice. [Inserted by Homoeopathy Central Council (Amendment) Act, (51 of 2002)]
- If the courses of study to be undergone for obtaining a recognised medical qualification in homoeopathy include a period of training after a person has passed the qualifying examination and before such qualification is conferred on him, any such person shall, on application made by him in this behalf, be granted provisional registration in a State Register of Homoeopathy by the Board concerned in order to enable him to practice homoeopathy in an approved institution for the purpose of such training and for no other purpose for the period aforesaid.]
