Section 61 in The U.P. Homoeopathic Medicine Act, 1951
61. Prohibition to practice by persons not listed.
- No person other than a practitioner registered under Part I of the Act or a person whose name is entered in the list mentioned in Section 60 shall practice or hold himself out, whether directly or by implication as practising or as being prepared to practice the homoeopathic system of medicine, surgery or midwifery :Provided that the State Government may, by notification in the Official Gazette, direct that the provisions of this section shall not apply to any class of persons or in a specified area.
