Section 20(5) in The Maharashtra Acupuncture System of Therapy Act, 2015
(5)Every person who,-(a)has qualified the Eligibility Test held or caused to be held by the Council for registration as Acupuncture personnel ;(b)possesses a diploma or a certificate in Acupuncture awarded by the Council;shall be entitled to have his name registered in Part C of the register maintained under this Act.
