Section 18 in The Maharashtra Acupuncture System of Therapy Act, 2015
18. Time for seeking permission for certain existing Acupuncture institutions.
(1)Any person, who has established an Acupuncture institution before the date of coming into force of this Act, shall seek, within such period as the Government may, by notification in the Official Gazette, specify, the permission of the Council in the prescribed manner.(2)If such person fails to seek the permission under sub-section (1), the provisions of section 17 shall apply, so far as may be, as if, permission of the Council under section 16 has been refused.
