Section 36(4) in THE NATIONAL COMMISSION FOR HOMOEOPATHY ACT, 2020
(4)All qualifications which have been recognised before the date of commencement of this Act and are included in the Third Schedule to the Homoeopathy Central Council, Act, 1973 (59 of 1973) shall also be recognised medical qualifications for the purposes of this Act and shall be listed and maintained by the Commission in such manner as may be specified by regulations.
