Section 15(2) in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003
(2)The Register shall be kept in such form as may be prescribed and shall contain the name, address and qualifications of every registered practitioner together with the dates on which such qualifications were acquired. The Register shall be divided into the following parts: -(i)Part 'A' containing the names of the practitioners referred to in sub-section (1) of section 16; and(ii)Part 'B' containing the names of practitioners referred to in sub-section (2) of section 16.
