Section 43(3) in THE NATIONAL COMMISSION FOR ALLIED AND HEALTHCARE PROFESSIONS ACT, 2021
(3)The Commission may, after making such further inquiry, if any, as it may think fit, by notification, direct that,--(a)any allied and healthcare qualification shall be a recognised qualification under this Act only when granted before a specified date; or(b)any allied and healthcare qualification if granted to students of a specified allied and healthcare institution shall be the recognised qualification only when granted before a specified date; or(c)any qualification shall be the recognised qualification in relation to a specified allied and healthcare institution only when granted after a specified date.
