Section 16A in The Punjab Homeopathic Practitioners Act, 1965
16A. [ Renewal of registration. [Inserted by Haryana Act No. 18 of 1989.]
(1)Every registered practitioner shall get his registration renewed within two months of the commencement of the Punjab Homoeopathic Practitioners (Haryana Amendment and Validation) Act, 1989 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 fee 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 fee as may be prescribed within two months after the expiry of the period provided for renewal.]
