Section 20(4) in The Maharashtra Acupuncture System of Therapy Act, 2015
(4)Every person who,-(a)possesses a diploma in Acupuncture awarded by any statutory State Council or University in India and whose name is entered in the State Register of Acupuncture practitioners maintained by that respective Council on the day on which this Act comes into force ; or(b)possesses a diploma awarded by the Council ; or(c)has been conferred an honorary diploma by the Council ; or(d)who possesses any qualification awarded by an institution within or outside India and which is a recognized Acupuncture qualification, but whose name is not entered in any State Register of Acupuncture practitioners ; or(e)has qualified the Eligibility Test held or caused to be held by the Council for registration as Acupuncture practitioner ;shall be entitled to have his name registered in Part B of the Register maintained under this Act.
