Section 15 in The Punjab Homeopathic Practitioners Act, 1965
15. Duties of Registrar.
(1)Subject to the provisions of this Act and the rules made thereunder and subject to any general or special order of the Council, it shall be the duty of the Registrar to keep the Register.(2)The Register shall be kept in such form as may be prescribed and shall contain the name, addresses and qualifications of every registered practitioner together with the dates on which such qualifications were acquired. The Register shall be divided into the following two parts :-
