Section 16(2) in Himachal Pradesh Homoeopathic Practitioners Act, 1979
(2)Every person, who, within a period of six months from the date on which this Act comes into force, proves to the satisfaction of the Registrar that immediately before the commencement of this Act he was not less than twenty-five years of age and had been in continuous practice as a practitioner for at least five years, shall, on payment of the prescribed fees, be entitled to have his name entered in Part-B of the register subject to such conditions as the Council may by regulations specify.
