Section 22(2) in The Paschim Banga Ayurvedic System Of Medicine Act, 1961
(2)Notwithstanding anything contained in sub-section (1), every person who, within a period of [five years] [Words substituted for the words 'two years' by W.B. Act 11 of 1967.] from the date of commencement of this Act, produces proof that he has been in regular practice for a period of not less than ten years preceding such date shall be entitled to have his name entered in the Register on payment of prescribed fee.
