Section 36(1) in The Maharashtra Medical Practitioners Act, 1961
(1)No person shall add to his name any title, description, letters or abbreviations which imply that he holds a degree, diploma, licence or certificate or any other like award as his qualification to practice any system of medicine unless-(a)he actually holds such degree, diploma, licence or certificate or any other like award; and(b)such degree, diploma, licence or certificate or any other like award,-(i)is recognized by any for the time being in force in India or in any part thereof, or(ii)has been conferred, granted or issued by a body or institution referred to in sub-section (1) of section 35, or(iii)has been recognized by the Medical Council of India, [or [The word 'or' and Clause (iv) were inserted by Maharashtra 30 of 1979, Section 20.](iv)has been recognized by the Central Council of Indian Medicine.]
