Section 16(2) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971
(2)There shall be maintained the following registers, namely:-(i)a register containing the names of practitioners who possess any of the qualifications specified in the Schedule and who are registered or deemed to be registered under clause (a) of sub-section (1) of section 15;(ii)a register containing the names of practitioners registered or deemed to be registered under clause (b) of sub-section (1) of section 15;(iii)a register containing the names of practitioners registered under clause (c) of sub-section (1) of section 15.
