Section 33(2) in THE NATIONAL COMMISSION FOR HOMOEOPATHY ACT, 2020
(2)No person who has obtained a qualification in Homoeopathy from a medical institution established in any country outside India and is recognised as a medical practitioner of Homoeopathy in that country, shall, after the commencement of this Act and the National Exit Test for Homoeopathy becomes operational under sub-section (3) of section 15, be enrolled in the National Register for Homoeopathy, unless he qualifies the National ExitTest for Homoeopathy.
