Section 35(1) in The Maharashtra Medical Practitioners Act, 1961
(1)No person other than-(a)a University established by law;(b)the [Council] [This word was substituted for the word 'faculty' by Maharashtra 23 of 1982, Section 34.] constituted under this Act;(c)an authority specified or notified under the Indian Medical Degrees Act, 1916;(d)the Court of Examiners constituted under the Bombay Homoeopathic and Biochemical Practitioners Act, 1959 or any other body constituted under any other law for the time being in force in relation to the qualifications and registration of Homoeopathic or Biochemic Practitioners in any part of the State;(e)an authority empowered or recognized as competent, by the State Government, to confer, grant or issue any degree, diploma, licence, certificate or any other like award,shall confer, grant or issue or hold himself out as entitled to confer; grant or issue any degree, diploma, licences, certificate or any other like award which is identical with or is a colourable imitation of any degree, diploma, licence, certificate or award granted by a body or institution specified in clauses (a), (b), (c), (d) or (e) of this sub-section. [or which states or implies that the holder thereof is qualified to practice any system of medicine.] [These words were added by Maharashtra 21 of 1966, Section 4.]
