Section 34 in The Jammu and Kashmir Ayurvedic and Unani Practitioners Act, 1959
34. Prohibition to practise of persons not listed.
- No person other than a practitioner registered under Part II of this Act or a person whose name is entered in the list mentioned in section 33 shall practise or hold himself out, whether directly or by implication as practising or as being prepared to practise 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 :Provided that the Government may, by notification in the Government Gazette, direct that the provisions of this section shall not apply to any class of persons or in specified area.
