Section 55(1) in The United Provinces Indian Medicine Act, 1939
(1)No person other than an association or institution recognized or authorized by the Board under this Act shall confer, grant or issue or hold itself out as entitled to confer, grant or issue any degree, diploma, licence, certificate or other document Stating or implying that the holder, grantee, or recipient is qualified in or otherwise entitled to practise in [Ayurvedic and Unani Tibbi system of medicine] [Substituted by U. P. Act No. 7 of 1956.].
