Section 33(1) in The Gujarat Medical Practitioners' Act, 1963
(1)No person shall add to his name any title, description, letters or abbreviations which imply that he holds a degree, diploma, licence, or certificate or any other like award as his qualification to practise any system of medicine, unless,(a)he actually holds such degree, diploma, licence or certificate or any other like award, and(b)such degree, diploma, licence or certificate or any other like award,(i)is recognised by any law for the time being in force in India or in any part thereof, or(ii)has been conferred, granted or issued by a body or institution referred to in sub-section (1) of section 32, or(iii)has been recognised by the Medical Council of India.
