Section 16A(1) in The Punjab Homoeopathic Practitioners Act, 1965
(1)Every registered practitioner shall, on payment of such fees, as may be prescribed, get his registration renewed within three months from the date of commencement of the Punjab Homoeopathic Practitioners (Amendment) Act, 1993, and thereafter, he shall get his registration renewed, after every five years' period, within a period of one month of the expiry of the five years' period.
