Section 17(3) in The Maharashtra Acupuncture System of Therapy Act, 2015
(3)Where any Acupuncture institution increases its admission capacity in any course of study or training without the previous permission of the Council obtained in the prescribed manner, then no Acupuncture qualification granted to any student of such institution on the basis of the increase in its admission capacity shall be a recognized qualification in Acupuncture for the purpose of this Act.Explanation. - For the purposes of this section, the criteria for identifying a student who has been granted an Acupuncture qualification on the basis of such unauthorized increase in the admission capacity shall be such as may be prescribed.
