Section 16(2B) in Karnataka Ayurvedic, Naturopathy, Siddha, Unani And Yoga Practitioners' Registration And Medical Practitioners' Miscellaneous Provisions Act, 1961
(2B)[ Persons who acquire the prescribed qualification after the commencement of the Karnataka Ayurvedic, Naturopathy, Siddha, Unani and Yoga Practitioners' Registration and Medical Practitioners Miscellaneous provisions (Amendment) Act, 2016 may apply to the Registrar for provisional registration along with such fee not less than rupees five hundred in such manner and subject to such conditions as may be prescribed.
