Section 19(1) in Karnataka Ayurvedic, Naturopathy, Siddha, Unani And Yoga Practitioners' Registration And Medical Practitioners' Miscellaneous Provisions Act, 1961
(1)Notwithstanding anything contained in section 16 or 18, each medical practitioner [other than a Medical Practitioner whose name is entered in the Register under sub-section (1) of section 16 or continued in the register or list under the proviso to this sub-section] [Inserted by Act 38 of 1991 w.e.f. 10.12.1991] shall pay to the Board on or before the thirty-first day of December of the year, succeeding the year in which his name is entered in the register or list, and of every [x x x] [Omitted by Act 7 of 1977 w.e.f. 05.03.1977] year thereafter [a prescribed renewal fee] [for the words 'a renewal fee of twenty rupees' the words ' a renewal fee of fifty rupees' shall be deemed to have been substituted w.e.f.1.9.1996 and for the words ' a renewal fee of fifty rupees' as so substituted the words ' a prescribed renewal fee' shall be substituted by Act 16 of 2007 w.e.f. 8.5.2007] for the continuance of his name on the register or list, as the case may be.[Provided that a Medical Practitioner registered under this Act, before the commencement of the Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions (Amendment) Act, 1991, may pay a renewal fee of rupees two hundred for the continuance of his name on the register or list, as the case may be' for life time.] [Inserted by Act 38 of 1991 w.e.f. 10.12.1991]
