Section 23(3) in The Karnataka Homeopathic Practitioners Act, 1961.
(3)If the name of the practitioner is entered in a Register maintained under the Karnataka Medical Registration Act, 1961, or the Karnataka Ayurvedic and Unani Practitioners Registration and Medical Practitioners' Miscellaneous Provisions Act, 1961, it shall be the duty of the Board to give intimation of such removal to the authority entitled to maintain the said registers.
