Section 18(2) in The Jammu and Kashmir Ayurvedic and Unani Practitioners Act, 1959
(2)a certificate required by any Act from any medical practitioner or medical officer shall be valid, if such certificate has been signed by a registered practitioner whose name is in [Part I or Part II or Part IV or Part V] [Substituted 'Part I or Part II' by Jammu and Kashmir Act No. 17 of 2018, dated 17.9.2018.] of the Register :Provided that a certificate of illness may be issued by any practitioner registered under this Act ;
