Section 3(6) in The Punjab Ayurvedic and Unani Practitioners Act, 1963
(6)[ Until the Board is established and constituted in accordance with the provisions of the preceding sub-sections, the State Government may constitute a Board consisting of six persons, including the Director, to be appointed by the State Government, and the Board so constituted shall, as from the commencement of the Punjab Ayurvedic and Unani Practitioners (Amendment and Validation) Act, 1967, and for a period not exceeding [five years] [[Sub-section (6) substituted by Punjab Act 5 of 1968 Section 4 of the Punjab Act, 5 of 1968, reads as under :-'4. The Board constituted under sub-section (6) of section 3 of the principal Act shall, notwithstanding the expiry of one year specified in that sub-section be deemed to continue to be the Board established and constituted for the purpose of carrying out all the provisions of the principal Act, and all acts done by such Board after the expiry of such period of one year are hereby validated'.]] from such commencement, be deemed to be the Board established and constituted for the purpose of carrying out the provisions of this Act and the provisions of sub-sections (3) and (5) shall apply to such a Board.]
