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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(1) in The Maharashtra Acupuncture System of Therapy Act, 2015

(1)Where after the coming into force of this Act, any Acupuncture institution is established without obtaining the previous permission of the Council in the prescribed manner, no qualification in Acupuncture granted to any student of such institution shall be a recognized Acupuncture qualification for the purposes of this Act.