Section 35(1) in THE NATIONAL COMMISSION FOR HOMOEOPATHY ACT, 2020
(1)The medical qualifications in Homoeopathy at undergraduate or postgraduate or super-speciality level granted by any University or medical institution in India shall be listed and maintained by the Homoeopathy Education Board, in such manner as may be specified by regulations and such medical qualification shall be a recognised qualification for the purposes of this Act.
