Section 8(a) in The Punjab Ayurvedic and Unani Practitioners Act, 1963
(a)anything done or any action taken or purporting to have been done or taken by the Registrar or any other authority or by the State Government during the period commencing from the fourth of February, 1966, and ending on the date of commencement of this Act, under the provisions of the principal Act or the rules framed thereunder, including the registration of persons under section 15, shall be deemed to be as valid as it would have been if a duly constituted Board had been in existence during the aforesaid period; and
