20. Information to be furnished to Registrar with application for registration.-
Every person who applies to have his name entered in the register of registered practitioners-(a)must satisfy the Registrar that he is possessed of some [* * * * *] qualification referred to in the schedule as altered by notifications (if any) issued under section 18; and[*******](c)[* * * *] must correctly inform the Registrar of the dates on which he obtained the [* *]qualifications which entitle him to claim registration under this Act.
