Section 16(3) in Himachal Pradesh Homoeopathic Practitioners Act, 1979
(3)No person,-(a)who is registered or deemed to have been registered under the Punjab Medical Registration Act, 1916 (2 of 1916) or the Himachal Pradesh Ayurvedic and Unani Practitioners Act, 1968 (21 of 1968), shall be eligible for registration under subsection (1) or sub-section (2) unless and until he ceases to be registered under those Acts; or(b)who is registered or deemed to have been registered under sub-section (1) or sub-section (2), shall continue to be a registered practitioner under this Act, if subsequent to . such registration he also gets himself registered under the Punjab Medical Registration Act, 1916 (2 of 1916), or the Himachal Pradesh Ayurvedic and Unani Practitioners Act, 1968 (21 of 1968).
