Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Homoeopathic (Amendment) Act, 1967 6 of 1967 [11 August 1967] CONTENTS 1. Short Title 2. Amendment Of Section 31 Of Guj. Xxxvi Of 1963 3. Amendment Of First Schedule To Guj. Xxxvi Of 1963 Gujarat Homoeopathic (Amendment) Act, 1967 6 of 1967 [11 August 1967] An Act further to amend the Gujarat Homoeopathic Act, 1963. It is hereby enacted in the Eighteenth Year of the Republic of India as follows:- 1. Short Title :- This Act may be called the Gujarat Homoeopathic (Amendment) Act, 1967. 2. Amendment Of Section 31 Of Guj. Xxxvi Of 1963 :- In section 31 of the Gujarat Homoeopathic Act, 1963 (Guj. XXXVI of 1963.) (hereinafter referred to as "the principal Act"), for sub- section (2), the following shall be substituted, namely:- "(2) No person shall be entitled to establish or maintain a teaching institution for imparting training or knowledge in the Homoeopathic system of medicine, other than an institution for imparting training or knowledge in a course of study leading to an examination prescribed under sub-section (1) of section 27 and held by the Council.". 3. Amendment Of First Schedule To Guj. Xxxvi Of 1963 :- I n the First Schedule to the principal Act, for the words "FIRST SCHEDULE" the following shall be Substituted, namely:- "FIRST SCHEDULE Recognised qualifications."