Section 31(2) in The Gujarat Homoeopathic Act, 1963
(2)[ No person shall be entitled to establish or maintain a teaching institution for imparting training or knowledge in the Homoeopathic system of medicine, other than an institution for imparting training or knowledge in a course of study leading to an examination prescribed under sub-section (1) of section 27 and held by the council.] [Sub-section (2) substituted by Gujarat 6 of 1967, dated 11th August 1967]
