Section 33(1) in The Jammu and Kashmir Ayurvedic and Unani Practitioners Act, 1959
(1)After the publication of the notification mentioned in section 32, the Registrar shall prepare and maintain a list called a "List of persons in practise belonging to the [Ayurvedic, Unani, Sowa Rigpa (Amchi), Yoga and Naturopathy] [Substituted 'Ayurvedic or Unani' by Jammu and Kashmir Act No. 17 of 2018, dated 17.9.2018.] Systems of Medicine" on such date as is mentioned in the said notification.
