Section 16(1) in The Maharashtra Acupuncture System of Therapy Act, 2015
(1)Notwithstanding anything contained in this Act or any other law for the time being in force, with effect from such date as may be notified by the State Government,-(a)no person shall establish an Acupuncture institution; or(b)no Acupuncture institution shall,-(i)open a course of study or training leading to the award of any recognized qualification by the Council; or(ii)increase its admission capacity in any course of study or training; except with the previous permission of the Council obtained in accordance with the provisions of this Act.
