Section 14 in The Punjab Medical Registration Act, 1916
14. Entry of new titles and qualifications in register.
- If any person whose name is entered in the register obtains any title or qualification other than the title or qualification in respect of which he has been registered he shall on payment of the prescribed fee be entitled to have an entry stating such other title or qualification made against his name in the register either in substitution for or in addition to any entry previously made.
