Section 15(3) in The Jammu and Kashmir Ayurvedic and Unani Practitioners Act, 1959
(3)The Registrar shall keep the Register correct as far as possible and may, from time to time, enter therein any material alteration in the address or qualifications of the practitioners. The names of the 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.
