Section 27(1) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971
(1)No person other than-(a)a University; or(b)an institution established by, or affiliated to, the council; or(c)an authority empowered or recognised as competent by the Government to confer, grant or issue any degree, diploma, licence, certificate or any other like award entitling the holder thereof to practise Homeopathy,shall confer, grant or issue or hold himself out as entitled to confer, grant or issue any degree, diploma, licence, certificate or any other like award which is identical with or is a colourable imitation of, any degree, diploma, licence, certificate or award conferred, granted or issued by a University or an institution or authority referred to in clauses (b) and (c) and purports to entitle the holder thereof to practise Homeopathy.
