Section 15(2) in The Punjab Ayurvedic and Unani Practitioners Act, 1963
(2)Every person whose name in entered immediately before the commencement of this Act, in Part (i) or Part (ii) of the Register maintained under the East Punjab Ayurvedic and Unani Practitioners Act, 1949, or the Pepsu Ayurvedic and Unani Practitioners Act, 2008 B.K. shall, subject to the provisions of this Act, be deemed to be registered in Part I of the Register.
