Section 65(1) in The U.P. Homoeopathic Medicine Act, 1951
(1)No person other than an association or institution recognized or authorized by the Board under this Act shall confer, grant or issue or hold ifself out as entitled to confer, grant or issue any degree, diploma, licence, certificate or other document stating or implying that the holder, grantee, or recipient is qualified to practice the homoeopathic system of medicine.
