Section 15(3) in The Punjab Ayurvedic and Unani Practitioners Act, 1963
(3)Every person not in possession of the qualifications specified in Schedule I-(a)whose name is entered immediately before the commencement of this Act in the list maintained under section 34 of the East Punjab Ayurvedic and Unani Practitioners Act, 1949, or under section 33 of the Pepsu Ayurvedic and Unani Practitioners Act, 2008 B.K.; or(b)who proves to the satisfaction of the Registrar within a period of [eighteen months] [Substituted for the words 'one year' by Punjab Act 15 of 1965, section 3.] from the commencement of this Act that the was in practice as a practitioner on the first day of August, 1963.shall subject to the provisions of this Act and on payment of such fees as may be prescribed in this behalf, be entitled to have his name entered in Part II of the Register subject to such conditions as may be prescribed.
