Section 2 in The Punjab Ayurvedic and Unani Practitioners Act, 1963
2. The relevant provisions of these Acts, relating to the holding of qualifying examination have been excluded from the unified Bill which has only been confined to the regulation of the registration of practitioners in the Ayurvedic and Unani Systems of Medicine and their practice. The Bill regarding the holding of qualifying examination by creating a separate Faculty for the purpose is under the active consideration of the Government and will be brought for the separately as early as possible.
Punjab Government Gazette (Extraordinary), dated 27th February, 1963, page 264.Received the assent of the President of India on 29th November, 1963, and first published for general information in the Punjab Government, Gazette (Extraordinary), Legislative Supplement, of the 13th December, 1963.An Act to consolidate and amend the law relating to the registration of Practitioners of Ayurvedic and Unani Systems of Medicine and to regulate the practice in such systems.Be it enacted by the Legislature of the State of Punjab in the Fourteenth Year of the Republic of India as follows :-
