Section 4 in The Bombay Board and Faculty of Ayurvedic and Unani Systems of Medicine (Reconstitution And Reorganisation) Order, 1959.
4. Provision regarding register and list.
- The register and the list duly maintained under the Act, and in force immediately before the appointed day, shall on and from that date be deemed to be the register and list for each of the areas of the States of Bombay, Mysore and Rajasthan to which the Act extends, and the names of registered practitioners and persons on such register and list shall, without further fee or charge, continue thereon for the period for which such registration or entry in the list was made or renewed, or until duly amended or altered by a competent Legislature or other competent authority under the Act.
