Section 15A in The Punjab Ayurvedic and Unani Practitioners Act, 1963
15A. [ Registration to be deemed in certain cases. [Added by Haryana Act No. 10 of 1972 w.e.f. 26.11.1968.]
- Notwithstanding anything contained in Sections 14 and 15, every person whose name is entered immediately before the commencement of the Punjab Ayurvedic and Unani Practitioners (Haryana Amendment and Validation) Ordinance, 1968, in Part I or Part II of the Register maintained under this Act before such commencement shall, subject to the provisions of this Act, be deemed to be registered in Part I or Part II, as the case may be, of the Register].[15B Renewal of registration. [Added by Haryana Act No. 5 of 1983.](1)Every registered practitioner shall get his registration renewed within two months of the commencement of the Punjab Ayurvedic and Unani Practitioners (Haryana Amendment) Act, 1983 and thereafter the registration shall be got renewed after every five years within one month of the expiry of the period of registration, on payment of such fees as may be prescribed.(2)If the registered practitioner fails to get his registration renewed within the period provided in sub-section (1), his name, shall thereafter stand removed from the Register :Provided that his name may be re-entered in the Register by the Registrar on payment of such additional fees as may be prescribed within two months after the expiry of the period provided for renewal.]
