Section 2(14) in The Bombay Homoeopathic Practitioners' Act, 1959
(14)"Recognised institution" means any institution recognised under section 30 for giving instructions in the courses leading to the examinations held by the [Council],[(14A) "recognised medical qualification" means any of the medical qualifications in Homoeopathy, included in the Second or Third Schedule to the Homoeopathy Central Council Act, 1973;]
