Section 22 in The Bombay Homoeopathic Practitioners' Act, 1959
22. Undertaking to be given for entering names in Register [* * *]. - Notwithstanding anything contained [in section 20], the name of any practitioner shall not be entered in the register [* * *] unless he gives an undertaking in writing executed in such manner as may be prescribed by rules that he shall not use any degree, diploma, [licence or certificate] which is identical with or is a colourable imitation of any degree, diploma, [licence or certificate] granted by a body or institution authorised under the Indian Medical Degree Act, 1916, the Indian Medical Council Act, 1956, the [Maharashtra Medical Practitioners' Act, 1961], or under any corresponding law for the time being in force in any part of the [State of Maharashtra]. It shall be lawful for such person to use after his name the words "Registered Homoeopathic Practitioner", [* * *] [* * *], in fun to indicate that his name has been entered in the register [* * *] under this Act.
