Section 16(3) in The Punjab Homoeopathic Practitioners Act, 1965
(3)No person, -(a)who is registered under the Punjab Medical Registration Act, 1916, or the Punjab Ayurvedic and Unani Practitioners Act, 1963, shall be eligible for registration under sub-section (1) or sub-section (2) unless and until he ceases to be registered under those Acts ; or(b)who is registered under sub-section (1) or sub-section (2) shall continue to be a registered practitioner under this Act if subsequent to such registration under the Punjab Medical Registration Act, 1916, or the Punjab Ayurvedic and Unani Practitioners Act, 1963.
