Section 15(2) in Himachal Pradesh Homoeopathic Practitioners Act, 1979
(2)The register shall be kept in such form as may be prescribed and shall contain the name, address and qualifications of every registered practitioner together with the dates on which such qualifications were acquired. The register shall be divided into the following two parts:-Part-A- containing the names of practitioners referred to in subsection (1) of section 16; andPart-B- containing the names of practitioners referred to in subsection (2) of section 16.
