Section 41(1) in Travancore-Cochin Medical Practitioners Act, 1953
(1)Save as provided by Section 40. no person shall confer, grant or issue or hold himself 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 thereof is qualified to practice modem medicine, homeopathic medicine or ayurvedic medicine, siddha medicine, or unani tibbi medicine.
