Section 3(4) in The Jammu and Kashmir Ayurvedic and Unani Practitioners Act, 1959
(4)[ Save as otherwise provided, the twelve seats of members under clause (b) of sub-section (2) shall be distributed proportionately to their numbers, as counted on the prescribed date before the election between those registered practitioners, who follow the Ayurvedic, Unani, Sowa Rigpa, Yoga and Naturopathy System.] [Substituted by Jammu and Kashmir Act No. 17 of 2018, dated 17.9.2018.]
