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State of Gujarat - Section

Section 26 in The Gujarat Medical Council Act, 1967

26. General provisions applicable to medical practitioners.

- The provisions of this Act are in addition to, and not in derogation of, the provisions of the Indian Medical Council Act, 1956 (CII of 1956), and of Chapter V of the Gujarat Medical Practitioners' Act, 1963 (Gujarat 6 of 1964), containing general provisions applicable to all medical practitioners.