Section 29(2) in The Maharashtra Medical Practitioners Act, 1961
(2)Any university, body or institution desirous of having included in the Schedule, any degree, diploma, certificate or award in the Ayurvedic system of medicine or the Unani system of medicine conferred by it, may apply to the [Council] [This word was substituted for the 'Faculty' by Maharashtra 23 of 1982, Section 30. ] in the manner provided in sub-section (2) of section 27 and for the purposes of this section the [Council] [This word was substituted for the 'Faculty' by Maharashtra 23 of 1982, Section 30.] shall have all the powers specified in sub-section (3) to (9) of section 27 as if the university, body or institution had applied for recognition under section 27.
