Section 30 in The United Provinces Indian Medicine Act, 1939
30. Information required of applicants for registration.
- Every person who applies to have his name entered in the register of Vaidyas [or] [Substituted by U. P. Act No. 7 of 1956.] Hakims, must satisfy the [Registrar] [Substituted by U. P. Act No. 7 of 1956.], that he is possessed of some degree, title or qualification, specified in the Schedule; and he must inform the Registrar of the date on which he obtained the degree, title or qualification which entitles him to claim registration under this Act, and shall furnish any other information required by the Registrar in order to enable him to discharge his duties under the Act.
