Section 4 in The Punjab Homoeopathic Practitioners Regulations, 1974
4. Registration of Practitioners.
(1)Every person entitled to have his name entered in Part "A" of the Register under sub-section (1) of section 16 or in Part "B" of the Register under sub-section (2) of the aforesaid section shall, if he is desirous of having his name entered in Part "A" or Part "B" of the Register, as the case may be, make an application to the Registrar in the form obtainable from the office of the Council on payment of Rs. 2 along with the fee prescribed under the Rules. He shall also furnish along with his application such documents including certificate, if any, of having passed Matriculation or its equivalent examination, as may be sufficient to establish his claim for being registered in Part "A" or Part "B" of the Register, as the case may be.
