Section 16(2) in The Punjab Homeopathic Practitioners Act, 1965
(2)[ Every person, who, within a period of [Eighteen months] [Substituted by Haryana Act No. 37 of 1974.] from the date of publication of rules made under this Act proves to the satisfaction of the Registrar that immediately before the date of publication of rules, he was not less than twenty-five years of age and had been in continuous practice as a practitioner for at least five years, shall, on payment of the prescribed fee, be entitled to have his name entered in Part B of the Register subject to such conditions as the Council may by regulation specify.]
