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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(2) in The Punjab Ayurvedic and Unani Practitioners Act, 1963

(2)The Board may direct that the name of any person against whom an order has been passed under sub-section (1) shall be entered or re-entered as the case may be, after having satisfied itself that due to lapse of time or otherwise the disability mentioned in sub-section (1) has ceased to have any force.