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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(3)(b) in The Punjab Ayurvedic and Unani Practitioners Act, 1963

(b)who proves to the satisfaction of the Registrar within a period of [eighteen months] [Substituted for the words 'one year' by Punjab Act 15 of 1965, section 3.] from the commencement of this Act that the was in practice as a practitioner on the first day of August, 1963.