Section 15 in The Punjab Ayurvedic and Unani Practitioners Act, 1963
15. Registration.
(1)Every person possessing any of the qualifications specified in Schedule I shall, subject to the provisions of this Act and on payment of such fees as may be prescribed in this behalf, be entitled to have his name entered in Part I of the Register subject to such conditions as may be prescribed.(2)[] [Omitted vide Haryana Act by Haryana Act No. 18 of 1969 w.e.f 26.11.1968.](3)[ Any person not in possession of the qualifications specified in Scheduled I but] [Substituted by Haryana Act 10 of 1972.]-(a)whose name is entered immediately before the 13th day of December 1963 in the list maintained under Section 34 of the East Punjab Ayurvedic and Unani Practioners Act, 1949, or under Section 33 of the Pepsu Ayurvedic and Unani Practitioners Act, 2008 B.K.; or(b)[ who proves to the satisfaction of the Registrar upto 30th June, 1972, that he was in practice as a practitioner on the first day of November, 1966, and is continuing as such;] [Section 15-A, added by Haryana Act 10 of 1972.]shall subject to the provisions of this Act and on payment of such fees as may be prescribed in this behalf, be entitled to have his name entered in Part II of the Register subject to such conditions as may be prescribed.(4)[Omitted by Haryana Act 18 of 1969](5)No person shall be entitled under this section to have his name entered in the Register if he is a minor.
