Section 33(2) in The Jammu and Kashmir Ayurvedic and Unani Practitioners Act, 1959
(2)Every person not being a person qualified or registered under this Act, who, within a period of one year from the date from which this Part comes into force, proves to the satisfaction of the Registrar that he has been in regular practise of 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 in the State, on the date mentioned in the notification under sub-section (1), shall be entitled to have his name entered in the aforesaid list on payment of five rupees.
