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[Cites 0, Cited by 0] [Section 12A(1)] [Section 12A] [Entire Act]

Union of India - Subsection

Section 12A(1)(b) in The Homoeopathy Central Council Act, 1973

(b)no Homoeopathic Medical College shall-
(i)open a new or higher course of study or training (including post-graduate course of study or training) which would enable students of each course or training to qualify himself for the award of any recognized medical qualification; or
(ii)increase its admission capacity in any course of study or training (Including the post-graduate course of study or training), except with the previous permission of the Central Government obtained in accordance with the provisions of this section.