Section 18(2A) in Karnataka Ayurvedic, Naturopathy, Siddha, Unani And Yoga Practitioners' Registration And Medical Practitioners' Miscellaneous Provisions Act, 1961
(2A)[ Subject to the provision to sub-section (2) and the provisions of sub-section (3), every person not being qualified for registration under this Act, within a period of one year from the date of commencement of the Amendment Act, proves to the satisfaction of the Registrar that he has been in regular practice in the State of Karnataka for at least five years prior to the commencement of the Amendment Act in the Naturopathy System of treatment, Siddha System of Medicine or Yoga System of treatment or any of their branches, and that he has completed thirty-years of age on the date of commencement of the Amendment Act, shall be entitled to have his name entered in the aforesaid list, on payment of one hundred rupees.] [Inserted by Act 11 of 1992 w.e.f. 24.04.1992]
