Section 13(b) in The Punjab Medical Registration Act, 1916
(b)is possessed of any of the qualifications described in the schedule; may apply to the registrar to be registered and on payment of the prescribed fee and on furnishing to the registrar proof of such registration or qualification shall be entitled to be registered, and thereupon, but subject always to the provisos hereinafter contained, the registrar shall register him in the Punjab Medical Register :
