Section 16(2) in The Maharashtra Acupuncture System of Therapy Act, 2015
(2)The Council shall, as soon as may be, after the commencement of this Act, by regulations prescribe the procedure for applying for obtaining permission, affiliation and recognition of the Council and also for grant of such permission, affiliation and recognition or refusal thereto.Explanation. - For the purposes of this section "person" shall include any University or trust or society or an institution but shall not include the State Government or Central Government or the Council.
