Section 15(3) in Himachal Pradesh Homoeopathic Practitioners Act, 1979
(3)The Registrar shall keep the register correct as far as may be possible and may from time to time enter therein any material alteration in the address or qualifications of the practitioners. The names of registered practitioners, who die or whose names are directed to be removed from the register under sub-section (3) of section 16 shall be removed from the register.
