Section 17(4) in The Gujarat Homoeopathic Act, 1963
(4)Notwithstanding anything contained in sub-section (3), the name of every person which was entered in Part A, B, or C of the register duly maintained under the Bombay Homoeopathic Act, 1951 and in force immediately before the appointed day in the Bombay area of the State of Gujarat, shall, without further fee or charge, be entered in the register to be prepared and maintained under this Act, and shall continue thereon, for the period for which such registration was made or renewed, unless removed earlier under the provisions of this Act.
