Section 23(b) in The Gujarat Medical Council Act, 1967
(b)the Registrar shall, after the publication of the lust notice under clause (a), send a notice by registered post enclosing therewith the prescribed form of application to the registered practitioners at their address as entered in the register, calling upon them to return the application to the Registrar for the continuance of their names on the register within forty-five days of the date of the notice. If any of the registered practitioners fails to return such application within the time specified, the Registrar shall issue a further notice to such registered practitioner by registered post after the publication of the second notice under clause (a) enclosing therewith the prescribed form of application calling upon him to return the application to the Registrar for the continuance of his name on the register within thirty days of the date of the further notice, together with [the prescribed fee] [Substituted for 'a fee of rupees two' by Gujarat 7 of 1995, dated 28th July 1995.];
