Section 15A(1) in The Punjab Ayurvedic and Unani Practitioners Act, 1963
(1)Every registered practitioner shall get his registration renewed within two months of the commencement of the Punjab Ayurvedic and Unani Practitioners (Haryana Amendment) Act, 1983 and thereafter the registration shall be got renewed after every five years within one month of the expiry of the period of registration, on payment of such fees as may be prescribed.
