Section 12B(2) in The Homoeopathy Central Council (Amendment) Act, 2002
(2)Where any medical institution opens a new or higher course of study or training (including a post- graduate course of study or training) without the previous permission of the Central Government in accordance with the provisions of section 12A, medica qualification granted to any student of such institution on the basis of such study or training shall not be deemed to be recognised medical qualification for the purposes of this Act.
